JAI PRAKASH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) All the aforesaid appeals are being disposed of by a common judgment as they arise from a common FIR No. 16 of 2004.

(2.) Cr. Appeal No. 234 of 2011 stands directed by appellant/convict Jai Prakash against the judgment of the learned Sessions Judge (Special Judge), Shimla, rendered on 20.06.2011 in Session Trial C.C. No. 7-S/7 of 2007, whereby, the latter Court convicted the accused/respondent for his committing offences punishable under Sections 420, 467, 468 and 471 of the IPC.

(3.) Cr. Appeal No. 417 of 2011 stands directed by the Central Bureau of Investigation for enhancement of sentence imposed upon accused Jai Prakash by the learned trial Court for his committing offence punishable under Section 467 of the IPC.