KHALILUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Talukdar, learned counsel for the appellant and Mr. M. Haloi, learned Special Public Prosecutor, CBI.

(2.) In this appeal, under Sec. 374[2] of the Cr.P.C., the appellant namely, Khalilur Rahman has put to challenge the correctness or otherwise of the judgment and order dtd. 21/10/2009, passed by the learned Special Judge, CBI, Assam in the Special Case No. 07/2005.

(3.) It is to be noted here that vide judgment and order dtd. 21/10/2009, the learned court below has convicted the appellant under Ss. 419/420 of the IPC, read with Ss. 13[1][d]/13[2] of the PC Act. It is also to be noted here that vide aforementioned judgment and order, the learned court below has sentenced the appellant to suffer rigorous imprisonment for 1 year with fine of Rs.1,000.00 with default stipulation under Sec. 419 of the IPC and further sentenced to suffer rigorous imprisonment for 2 years with fine of Rs.5,000.00 with default stipulation under Sec. 420 of the IPC and also to suffer rigorous imprisonment for 2 years with fine of Rs.5,000.00 with default stipulation under Sec. 13[1][d]/13[2] of the Prevention of Corruption (PC) Act.