SHIVDARSHAN SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Admittedly, the appellant has died and his legal representatives have been brought on record under proviso to Sec. 394 of Cr.P.C.

(3.) This criminal appeal has been filed by appellant Shivdarshan Sharma under Sec. 374 of Cr.P.C. against the judgement dtd. 30/10/1999, passed in Special Case No.35 of 1993 by I Additional Sessions Judge, Indore (MP) whereby, the appellant has been convicted under Ss. 7, 13(1)(d) read with Sec. 13(2) of The Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act of 1988'), and sentenced to undergo rigorous imprisonment for 1 year with fine of Rs.1,000.00, with default stipulations.