PURNA CH KISAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner-appellant and the learned Standing counsel appearing for the Vigilance Department.

(2.) This misc. case has been filed by the petitioner-appellant seeking suspension of conviction recorded against him under Section 13(2) read with 13(1) of the Prevention of Corruption Act, 1988 (for short "the Act") and Section 409 of the Indian Penal Code (for short "the IPC").

(3.) As it appears, the petitioner-appellant was convicted and sentenced to undergo R.I. for 3 years and to pay a fine of Rs.10,000/-, in default to undergo R.I. for a further period of one month under Section 13(2) read with Section 13(1)(c) of the Act and R.I. for 3 years and to pay a fine of Rs.10,000/-, in default, to undergo R.I. for a further period of one month under Section 409 of IPC, by the learned Special Judge (Vigilance), Sambalpur vide its judgment dated 13.05.2016 in C.T.R. Case No.21 of 2004.