MANOJ KUMAR BARMAN Vs. CENTRAL BURU OF INVESTIGATION

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 25.07.2011 passed by the Special Judge, CBI, Assam, Guwahati in Special Case NO. 33/2006 there by convicting the accused persons under Section 13(2) read with Section 13(1)(e) of the Prevention and Corruption Act, 1988 and sentencing them to suffer Rigorous Imprisonment for two years and a fine of Rs.10,000/- (Rupees ten thousand) each, in default Rigorous Imprisonment for three months.

(2.) I have heard Mr. SK N Mahammad, learned counsel for the petitioners and Mr. SC Keyal, learned Standing Counsel, CBI.

(3.) The brief of the case is that on the basis of information received by Superintendent of Police, CBI, ACB, Guwahati against appellants, namely, Manoj Kumar Barman and his wife Smt. Jini Barman, a case being numbered RC.11(A)/1996 was registered for acquiring assets which is disproportionate to their known source of income while working as Head Goods Clerk at BG Inward Goods Office, New Guwahati, NF Railway and Smt. Jini Barman while working as Office Superintendent (OS) in New Guwahati in the Office of the Assistant Controller of Stores, BG Inward Goods Office, New Guwahati, NF Railway and a case under Section 13(2) read with Section 13(1)(e) of the PC Act, 1988 was registered against both the appellants. After investigation, charge-sheet was filed against both the appellants under the aforesaid sections.