(1.) Matter is heard through Video Conferencing.
(2.) The present appeal has been filed by the appellant against the order dated 13.09.2019, passed in Sessions Case No.300005/2016, by the trial Court, Gwalior, whereby the appellant has been convicted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act and sentenced to undergo 3 years RI with fine of Rs.5,000/- and 4 years RI with fine of Rs.5,000/- respectively with default stipulation.
(3.) Heard on I.A. No.4647/2020, second application for suspension of sentence filed on behalf of the appellant.