RAJ PAL AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellants were tried by Shri M.S.Chauhan, the then Special Judge, Amritsar. Vide impugned judgment dated 5.9.2002, they were convicted under Sections 13(2), 7 and 8 of the Prevention of Corruption Act,1988 (in short the Act) and 420 IPC. Vide separate order dated 5.9.2002, they were sentenced as under:

(2.) TO undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/ - and in default of payment of fine, to undergo further rigorous imprisonment for six months under Section 7 of the Act.

(3.) UNDER Section 8 of the Act, he has been ordered to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/ - and in default of payment of fine, to undergo further rigorous imprisonment for six months. Under Section 13(2) of the Act, he has been ordered to undergo rigorous imprisonment for three years and to pay a fine of Rs. 2000/ -. In default of payment of fine, he has been ordered to undergo rigorous imprisonment for six months. He has been further ordered to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/ - under Section 420 IPC. In default of payment of fine, he has been ordered to undergo further rigorous imprisonment for three months.