CHITTA RANJAN ROY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, and Mr. A. Chamuah, learned counsel, for their respective accused-appellants. Also heard Mr. P. N. Choudhury, learned standing counsel, CBI.

(2.) Both appeals under Section 374(2) of the Code of Criminal Procedure, 1973, are preferred against the judgment and order, dated 12.02.2014, passed by the learned Special Judge, Central Bureau of Investigation(CBI), Assam, Guwahati, in Special Case No. 09/2005 convicting the accused-appellant Sri Chittaranjan Roy and Sri Khireswar Saikia under Sections 120B/420 IPC read with Section 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988(for short 'PC Act').

(3.) The prosecution case, in brief, may be stated thus: