OMPRAKASH SINGH Vs. S.P.E., LOKAYUKTA

JUDGEMENT

(1.) Heard learned counsel for the appellant on the question of admission as well as on IA No.9032/2018, that is an application for suspension of jail sentence and grant of bail filed on behalf of appellant - Omprakash Singh.

(2.) The appeal is admitted for final hearing. The appellant has filed the present appeal challenging the judgment dated 13/12/2018, passed by Special Judge, (Prevention of Corruption) Act , 1988, Mandaleshwar, in Special Criminal Case No.300002/2015(Crime No.63/14), thereby convicting the appellant under Sections 7 & 13 (1) (d) read with Section 13(2) of Prevention of Corruption Act, 1988 with rigorous imprisonment of 5-5 years with fine of Rs.15,000-15,000/- respectively with default stipulation.

(3.) The application for suspension of sentence has been filed on the ground that the Court below while convicting the appellant has not properly appreciated the evidence on record. Learned counsel for the appellant submitted that there are material contradictions in the statement of complainant and other material prosecution witnesses and on the basis of these contradictory statements the trial Court has erred in convicting the appellant for the said offence.