NAND KISHORE RAI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By filing two appeals against the same judgment and order of conviction and sentence, appellants Nand Kishore Rai and Smt. Bandana Rai have assailed the judgment passed by the court below in Special Case no. 12 of 2013. Both the appeals were heard analogously and are being disposed of by the following composite judgment.

(2.) In Special Case No.12 of 2015 arising out of RC Case No.3A of 2013 both the appellants were found guilty to the charge under Sec. 13(1)(e) of the Prevention of Corruption Act read with Sec. 109 of the IPC and appellant Nand Kishore Rai was sentenced to suffer imprisonment for six years and with fine and default clause. Appellant Smt. Bandana Rai is sentenced to suffer imprisonment for two years for committing offence under Sec. 109 of the IPC with fine and default clause.

(3.) At the outset it is worth mentioning that the appeal against Bandana Rai abated on her death during pendency of the appeal.