RODNEY LALRINAWMA RALTE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned senior counsel assisted by Mr. A. R. Malhotra, learned counsel and Mr. B. Bhagawati, learned counsel for the appellant. Also heard Mr. C. Zoramchhana, learned Public Prosecutor, for the State of Mizoram.

(2.) This appeal under Sec. 27 of the Prevention of Corruption Act, 1988, read with Sec. 374 of the Code of Criminal Procedure, 1973, has been filed by the appellant Shri Rodney Lalrinawma Ralte, impugning the judgment and order dtd. 27/5/2019 passed by learned Special Judge, Mizoram at Aizawl whereby the present appellant was convicted under Sec. 13(1)(d) and was sentenced under Sec. 13(2) of the Prevention of Corruption Act, 1988 and was sentenced to undergo rigorous imprisonment for 3 years and to pay a fine of Rs.5.00 lakh and in default of payment of fine to undergo further rigorous imprisonment for 1 year.

(3.) The facts relevant for consideration of the instant appeal are as follows: