ATANU SINHA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Appellant had faced trial qua commission of offence punishable under Sections 120-B read with Sections 420, 468,471 of the Indian Penal Code ('IPC' for short) and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act,1988 ('the Act' for short) in FIR No. 1(E)/2003-EOW-DLI, dated 28.1.2003 registered at Police Station CBI EOW-1 New Delhi . The trial Court vide judgment/order dated 26.8.2011 ordered the conviction and sentence of the appellant under Sections 120-B read with Sections 420, 468, 471 IPC and under Section 13(2) of the Act read with Section 13(1)(d) of the Act. Hence, the present appeal by the appellant.

(2.) Prosecution story, in brief, is that the appellant had applied for loan to Oriental Bank of commerce to the tune of ' one lakh on the basis of false salary slip and undertaking certificate/letter of authority. FIR in question was registered after the matter was brought to the notice of the Vigilance Bureau by M/s Escorts-employer of the appellant.

(3.) After completion of necessary formalities, challan was presented against the appellant and his co-accused.