MURLIDHAR AGARWAL Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are interlinked, as preferred against a common judgment passed on 7/7/2010 by Special Judge (under the Prevention of Corruption Act, 1988 for Lokayukt cases) (for short "the Act") at Jabalpur in Special Case No. 17/1998 whereby each one of the Appellants, though charged with the offences punishable under Sections 409, 420, 468, 471, 477-A, 120-B of IPC and Section 13(1)(d) read with Section 13(2) of the Act, was convicted under Section 6 of the M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 (hereinafter referred to as "the Adhiniyam") and sentenced to pay fine of Rs. 1,00,000/-and in default, to suffer imprisonment for 6 months.

(2.) The proceedings against co-accused Satyanarayan Rai, the then Divisional Accountant, Rajendra Acharya, the then Assistant Engineer, Sub Division Jabalpur, Nirmal Krishnadeo, the then Sub Engineer, Sub Division Sagona and Rajendra Kumar Agwale, the then Assistant Engineer, Sub Division Mehgaon Tola, have abated consequent to their respective deaths.

(3.) At the relevant point of time, the Appellants who, shall be referred to by their respective names only, were working in the following official capacities in the Hiran Water Resources Department, Division Jabalpur. <FRM>JUDGEMENT_124_TLMPH0_2011_1.html</FRM>