TARA DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellants, Tara Dutt and Sham Dutt have preferred the present appeal against the conviction and sentence imposed upon them by the learned Sessions Judge (Forests), Shimla, vide judgment dated 29-3-1994 in Case No. 14-S/7 of 1989/ 1987.

(2.) Each of the two appellants stand convicted and sentenced as under:

(3.) The two appellants were originally charged for the offences under Sections 420, 468 and 120-B Indian Penal Code and for the offence under Section 5(1)(D), Prevention of Corruption Act, 1947. Both of them were acquitted of such, offences. They were however convicted and sentenced for minor offences under Sections 417 and 465, Indian Penal Code though no specific charge for such offences was framed against them. The other nine co-accused of the present appellants were acquitted of all the offences charged against them.