PANKAJ DAS Vs. CENTRAL BUREAU OF INVESTIGATION (CBI)

JUDGEMENT

(1.) By this application, filed under Sec. 389 read with Sec. 482 of the Code of Criminal Procedure (hereinafter called "the Cr.P.C."), the petitioner, who has been convicted and sentenced by the learned Special Judge (CBI), Assam, Additional CBI Court No. 2, Chandmari, Guwahati, in Special Case No. 162 of 2004, has prayed for stay of the conviction, awarded against the petitioner.

(2.) We have heard Mr. G.N. Sahewalla, learned Sr. Counsel, appearing for the petitioner and Mr. P.N. Choudhury, learned Sr. Retainer Counsel, CBI.

(3.) The petitioner faced trial in connection with the said case for the charges under Sections 120(B)/420/471 of the Indian Penal Code (for short, IPC) and under Sec. 13(2) r/w Sec. 13(1)(d) of the Prevention of Corruption Act (for short, P.C. Act).