O.P. MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This order shall govern the disposal of both these criminal appeals, as they have arisen out of the same judgement dtd. 20/3/2014, passed in S.T. No.02/2010, by Special Judge, Prevention of Corruption Act, Rajgarh, whereby, the appellants have been convicted as under:- <IMG>JUDGEMENT_3_LAWS(MPH)11_2024_1.jpg</IMG>

(3.) For the sake of convenience, the facts as narrated in appellant Omprakash Mishra's Criminal Appeal No.483 of 2014 are being taken into consideration. Admittedly, the appellant O.P. Mishra has died on 12/4/2021, and the appeal is being continued u/s. 394(2) of Cr.P.C. by his LRs vide order dtd. 11/7/2022.