DILIP KUMAR ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal has been preferred against a Judgment dtd. 7/10/2015 and Order dtd. 8/10/2015 passed by the Learned Additional Sessions Judge, Third Court, and Judge Third Special Court, Bankura in connection with Special Court Case No. 2 of 2000, arising out of Chhatna Police Station Case No. 16/97 dtd. 30/4/97 and under Ss. 463/464/465/420 of the Indian Penal Code, 1860 and Sec. 7 of the Prevention of Corruption Act, thereby convicting the appellant under Sec. 7 of the Prevention of Corruption Act and sentencing him to suffer Rigorous Imprisonment for three years and to pay a fine of Rs.5,000.00 in default to suffer Simple Imprisonment for another two months and also convicting the appellant under Sec. 13(1)(d)(ii) of the Prevention of Corruption Act and sentencing him to suffer Rigorous Imprisonment for three years and to pay a fine of Rs.10,000.00 in default to suffer Simple Imprisonment for another three months.The Prosecution:-

(2.) The prosecution case in a nutshell is that:-

(3.) On completion of investigation, charge sheet under Ss. 463/464/465/467/468/474/471/420 of the Indian Penal Code, 1860 read with Sec. 7/13 of Prevention of Corruption Act vide Charge Sheet No. 36/97 dtd. 18/9/97 against the appellant. Subsequent to submission of the charge sheet the case has been registered as Special Court Case No. 2 of 2000.