JOGNESWAR SUT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioner. Also heard Mr. P.N. Choudhury, learned Standing Counsel, CBI. This application under Section 482 of the Criminal Procedure Code, (for short, 'the Code') is filed by the petitioner praying for a direction to the effect that sentences passed in Criminal Appeal No. 168/2001, Criminal Appeal No. 169/2001 and Criminal Appeal No. 170/2001 shall run concurrently with that of Criminal Appeal No. 167/2001.

(2.) It will be appropriate to notice the facts leading to filing of the aforesaid four criminal appeals.

(3.) R.C. Case No. 25(A)/94 under Section 120(B)/420/468/465/471 IPC and under Section 13(2) read with Section 13(1)(c) of the Prevention of Corruption Act, 1988 (for short, 'the Act') was registered against the petitioner and holders of S/B Accounts No. 78, 1427, 1446, 1916, 3005, 3244 and 5132. The petitioner was a sub-staff of Gilamara Branch of Lakhimpur, UBI and the prosecution case was that he had made fictitious entries in the ledger sheet of S/B Accounts and thereafter withdrawn the said amounts from the said Bank. After completion of investigation, 4 Nos. of charge-sheets were submitted against the petitioner under sections 420/468/465/471 and Section 13(2) read with Section 13(1)(d) of the Act for the years 1990, 1991, 1992 and 1993 and correspondingly, Special Case Nos. 44(c)/94, 45(c)/94, 46(c)/94 and 47(c)/94, for the years 1990, 1991, 1992 and 1993, respectively, were registered.