AMARLAL UIKEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This judgment shall also govern the disposal of Cr. Appeals Nos. 553/03, 566/03, 607/03, 612/03 and 631/03 as they arise in common judgment passed by the Trial Court/Special Judge. Jabalpur in Special Case No. 16/95.

(2.) All these appeals have been preferred by respective appellants mentioned above in cause title against the judgment dated 24.3.2003 of Special Judge, in Special Case No. 16/95 whereby appellants Smt. Pramila, P.S. Keshar (since dead), Shivmohan. Dashrathlal and Amarlal Uikey have been convicted for alleged offence punishable under section 7 and sections 13 (1) (d) and 13 (2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the Act") each and sentenced to R.I. for 6 months and fine of Rs. 2,000.00 in default of payment of fine, further undergo imprisonment for one month and R.I. for one year and fine of Rs. 1,000.00 in default of payment of fine further undergo imprisonment for one month each respectively and appellant Shyamlal Sharma has been convicted under section 12 of the Act, 1988 and sentenced to 1 year R.I. with fine of Rs. 2,000.00 in default of payment of fine further undergo three months imprisonment.

(3.) Undisputed facts of the case is that appellant P.S. Keshar in Cr. Appeal No. 443/03 has died and his appeal has abated.