KUMARI GEETA AMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS judgment shall dispose of the aforesaid criminal appeals which arise out of the common judgment delivered in Special Case Nos.1/1986, 2/1986 and 3/1986 decided on 30.6.2001 whereby in all the aforesaid cases based upon separate challans the trial Court held the appellants guilty under Sections 120B, 420, 468, 477-A, of the IPC and Section 5(1)(d) r/w 5(2) of the Prevention of Corruption Act, 1947, vide its judgment dated 30.06.2001 and has convicted and sentenced both the appellants as under:-

(2.) BEING aggrieved by the aforesaid conviction and sentence, appellants preferred the appeals as mentioned in the cause title Period and amount involved in the alleged offences in each cases.

(3.) IN brief it is the case of the prosecution that : .........[vernacular ommited text]...........