RAM AVTAR GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) DR . Ram Avtar Gupta was tried under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act and Section 161 of the Indian Penal Code by Sh. N.K. Jain, Special Judge, Narnaul who convicted and sentenced him as under :

(2.) BOTH the sentences were ordered to concurrently. In the present appeal, he challenges these orders of conviction and sentences.

(3.) THE prosecution has relied on the testimony of Ishwar Dutt (PW4), shadow witness Sh. Maharaj Singh (PW6) and recovery witness Sh. Roshan Lal Yadav, BDO (PW3), the investigating officer DSP. They have corroborated the prosecution version on all its material aspects,