SHYAMSUNDER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Registry is,therefore,directed to reflect the name of Shri Satyam Agrawal as counsel for the respondent/Lokayukta in the cause list.

(2.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, heard on IA No.5902/2020, an application for suspension of sentence and grant of bail, through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsel through video conferencing.

(3.) The appellant has been convicted under Sections 7, and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act , 1988,and sentenced to R.I.for three years with fine of Rs.2,000/-, and R.I.for four years with fine of Rs.2,000/-respectively with default stipulations in SC-LOK/300006/2016 by learned Special Judge, Satna, vide judgment dated 13.03.2020. Both the sentences were directed to run concurrently.