AJAY PANDVIA Vs. STATE OF M.P.

JUDGEMENT

(1.) By this common judgment, Cr.A.s No. 429 of 2013 (Ajay Pandvia Vs. State), Cr.A. No. 440 of 2013 (Narendra Singh Bhadoria Vs. State), Cr.A. No. 441 of 2013 (K.K. Shrivastava Vs. State) and Cr.A. No. 445 of 2013 (R.B. Shrivastava Vs. State) shall be decided.

(2.) All the four Criminal Appeals have been filed under Section 374 of Cr.P.C. against the Judgment dated 29-5-2013 passed by Special Judge (Prevention of Corruption Act), Gwalior in Special Sessions Trial No. 01/2010 by which the appellants have been convicted and sentenced as under :

(3.) The necessary facts for disposal of the present appeal in short are that one Sudhir Singh, resident of Tansen Nagar, Gwalior, made a complaint against Vivek Singh, the then Commissioner, Municipal Corporation Gwalior, that forged files of work worth Rs. 2 Crores have been prepared in the name of maintenance work of water supply. In the name of sanctioning the work and forged payment, illegal gratification in lacs has been taken. Accordingly, on the orders of Lokayukt, an enquiry was conducted by Commissioner, Municipal Corporation and Divisional Vigilance Committee and prima facie the allegations were found proved and accordingly, the matter was handed over to Special Police Establishment (Lokayukt), Bhopal. Shri Kaptan Singh Nagar was appointed as investigating officer, and looking to the large number of files, Virendra Singh Tomar and Anil Kumar Agrawal, Inspectors were also authorized to investigate.