BRAJABIHIARI PALIT Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) The original Appellant-Brajabihari Palit (now dead) was convicted for offence under Sec. 467 of the Indian Penal Code (IPC) and Sec. 5(1)(d) read with Sec. 5(2) of the Prevention of Corruption Act, 1940 (P.C. Act) and directed to undergo imprisonment for one year on each count concurrently. He was further convicted for offences under Sec. 120-B read with Ss. 420/511, I.P.C., for which no separate sentence was directed.

(2.) Altogether, three accused persons, namely, Brajabihari Palit, Badan Ram Agarwal and Bed Prakash Agarwal faced prosecution for charges under Ss. 120-B/420/467,471, I.P.C. and Sec. 5(2) read Sec. 5(1)(d) of the P.C. Act, 1940.

(3.) The original Appellant-Brajabihari Palit, was the Manager of Andhra Bank, Bolangir; Badan Ram Agarwal was the Insurance Inspector of Oriental Fire and General Insurance Company Ltd., Bolangir and Bed Prakash Agarwal was a private businessman of Bolangir.