POZIR UDDIN AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 16.01.2010, passed, in Special Case No. 42 of 2004, by the learned Special Judge, Central Bureau of Investigation (in short, CBI), Assam, Guwahati, convicting the accused-appellant under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988 (in short, 'the PC Act'), and sentencing him to undergo simple imprisonment for a period of three years with fine of Rs.5,00,000/- and, in default of payment of fine, undergo simple imprisonment for a further period of 1 1/2 years.

(2.) The case of the prosecution may, in brief, be described as under:

(3.) At the trial, when a charge, under Sections 13(2) read with Section 13(I) (e) of the PC Act, was framed, the appellant pleaded not guilty thereto.