REGENT COMPUTRONICS PVT. LTD.

J. S. Yadav Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

HANUMANT V. THE STATE OF MADHYA PRADESH [REFERRED TO]
TUFAIL ALIAS SIMMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL VS. STATE OF MAHARASHTRA [REFERRED TO]
HAZARI LAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KISHAN GHAND MANGAL VS. STATE OF RAJASTHAN [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
C K DAMODARAN NAIR VS. GOVERNMENT OF INDIA [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUBHASH PARBAT SONVANE VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374(2) of CrPC is filed assailing the judgment of conviction and order of sentence dtd. 23/1/2016 passed by Special Judge (Prevention of Corruption Act), Bhind in Special Case No.01 of 2015, whereby the appellant has been convicted and sentenced for the offence, as under:-

(2.) For the sake of convenience, appellant - J.S.Yadav shall be referred to as ''the accused'' and the Prevention of Corruption Act, 1988 shall be referred to as ''the Act, 1988''.

(3.) The case of prosecution, in brief, is as under:-

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J. S. YADAV Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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