DALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common Judgment, I shall dispose of four connected criminal appeals bearing CRA-S-4526-SB-2016, CRA-S-4573-SB-2016, CRA-S-4685-SB-2016 and CRA-S-173-SB-2017, arising out of FIR No.46 dated 20.8.1999 under Sections 467, 468, 471, 120-B IPC and Sections 13 (1) (d) read with Section 13(2) of the Prevention of Corruption Act, 1988 registered at Police Station Vigilance Bureau Patiala.

(2.) Appeals are directed against the judgment of conviction and order of sentence dated 5.12016, passed by learned Special Judge, Rupnagar, vide which, the appellant Gurmit Singh was convicted under Sections 120-B, 467, 468, 471 read with Section 120-B IPC, whereas appellants Jaswant Singh, Dalwinder Singh and Shamsher Singh were convicted under Sections 120-B and 471 read with Section 120-B IPC. Appellants were sentenced as under:-

(3.) All the sentences were directed to run concurrently. However, all the accused-appellants were acquitted of charge under Sections 13 (1) (d) read with Section 13(2) of the Prevention of Corruption Act, 1988.