SHRI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE applicant-appellant has filed this application under Section 482 Cr.P.C. for correction/modification of the interim order dated March 18, 2004, vide which this Court suspended the conviction of the applicant-appellant during the pendency of the appeal, while observing as under :-

(2.) THE applicant-appellant has been convicted by the learned Special Judge, Jind, vide judgment dated 12.11.2003 and has been sentenced for a period of two years and to pay a fine of Rs. 2000/- for committing the offence punishable under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 vide order dated 13.11.2003.

(3.) I have heard the learned counsel for the parties on this application.