JAGDISH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above -noted two appeals involving similar facts and question of law are being disposed of by this single judgment.

(2.) The appellants have preferred the present appeals under Section 351, Code of Criminal Procedure, against the sentence imposed upon them by the learned Special judge, Una, under Section 344, Code of Criminal Procedure, vide orders dated 29.6,1993.

(3.) One Gurdev Chand was facing trial for the offences under Sections 7 and 13 of the Prevention of Corruption Act, 1988, before the learned Special Judge, Una, being Corruption case N 2 of 1890. The appellants Gurdas Ram and Jagdish Singh appeared respectively as PW 4 and PW 6 in the said case. The accused Gurdev Chand5 abovenamed, was convicted and sentenced by the learned Special Judge on 24.6.1993.