RAJ KUMAR GUPTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer is for suspension of sentence on behalf of the applicant-Appellant Raj Kumar Gupta who has been convicted and sentenced to undergo rigorous imprisonment for a period of two years with fine of Rs. 1500/-and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Sections 120-B r/w 420, 201, 467, 468, 471, 419, 477-A Indian Penal Code and Section 13(2) read with 13(1) (d) of Prevention of Corruption Act, 1988, further directed to undergo rigorous imprisonment for a period of two years with fine of Rs.1500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Section 420 of Indian Penal Code, further directed to to undergo rigorous imprisonment for a period of three years with fine of Rs.2500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of three months for offence punishable under Section 467 of Indian Penal Code, further directed to to undergo rigorous imprisonment for a period of two years with fine of Rs.1500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Section 468 of Indian Penal Code, further directed to to undergo rigorous imprisonment for a period of two years with fine of Rs.1500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Section 471 of Indian Penal Code, further directed to to undergo rigorous imprisonment for a period of two years, further directed to to undergo rigorous imprisonment for a period of one year with fine of Rs.1500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Section 201 of Indian Penal Code and further directed to undergo rigorous imprisonment for a period of two years with fine of Rs.1500/- and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of two months for offence punishable under Section 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988.

(2.) The appeal has already been admitted vide order dated 16.11.2010. Learned Counsel for the applicant-Appellant Raj Kumar Gupta submits that the sentence of the applicant-Appellant Raj Kumar Gupta has already been suspended by the trial court upto 20.11.2010 and directed to surrender on 22.11.2010 as 21.11.2010 is Sunday in order to enable him to file appeal.

(3.) Keeping in view the fact that the appeal is not likely to be heard in near future, the sentence of the applicant-Appellant Raj Kumar Gupta already suspended is extended during the pendency of the present appeal. It is ordered that applicant-Appellant Raj Kumar Gupta be admitted to bail subject to the satisfaction of the CJM/Duty Magistrate, Chandigarh.