(1.) These two appeals (CRA-896-2017 and CRA-1022-2017) have been filed against common judgment dated 20.02.2017 passed in Special Case No.04/2013 by the First Additional Sessions Judge & Special Judge (Lokayukta), Jabalpur. Hence, both the appeals are heard together and are decided by this common judgment.
(2.) The trial Court held the appellant Harpal Singh Bundela guilty for commission offence punishable under Section 7 of Prevention of Corruption Act, 1988 (hereinafter referred as 'the Act of 1988) and awarded sentence of RI three years alongwith fine amount of Rs.10,000/-. He is also held guilty for commission of offence punishable under Section 13(1)(d) read with 13(2) of the Act of 1988 and awarded sentence of RI three years alongwith fine amount of Rs.10,000/-. The trial Court further ordered that the sentences shall run concurrently.
(3.) The trial Court also held the appellant Ganesh Rajput guilty for commission of offence punishable under Section 8 of the Act of 1988 and awarded sentence of RI three years alongwith fine amount of Rs.3000/-.
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