GURUNANAK DHURVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The proceeding convened through video conferencing. Heard on the question of admission.

(2.) Appeal seems to be arguable, hence it is admitted for final hearing. Als o heard on I.A. No.2156/2020, which is an application under Section 389(1) of Cr.P.C. for suspension of the custodial sentence passed against Gurunanak Dhurve.

(3.) This appeal has been preferred against the judgment dated 25/01/2020 passed by Special Judge, (Prevention of Corruption) Act , Chhindwara in Special Case No.SC LOK/106427/2016, whereby learned Special Judge found the appellant guilty for the offence punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act and sentenced him to undergo R.I. for three years with fine of Rs.5,000/- and R.I. for four years with fine of Rs.5,000/- respectively with default clause.