(1.) This appeal has been preferred against the judgment-dated 11.04.2000 passed by the Special Judge [under the Prevention of Corruption Act, 1988 (for CBI cases)] [hereinafter referred to as 'the Act'] at Jabalpur in Special Case No.14/1998 whereby the appellant was convicted and sentenced as under Convicted under Section Sentenced to 7 of the Act undergo R.I. for 2 years and to pay fine of Rs.2000/- and in default, to suffer R.I. for 3 months. 13(1)(d) read with 13(2) of the Act undergo R.I. for 2 years and to pay fine of Rs.2000/- and in default, to suffer R.I. for 3 months. with the direction that the jail sentences shall run concurrently.
(2.) Prosecution story, in short, may be narrated thus -. Criminal Appeal No.1063/2000
(3.) Upon completion of the investigation, sanction for appellant's prosecution was obtained from Sharad Bhatia (PW1), the then Chief Accounts Officer, Jabalpur.
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