HIRA LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties.

(2.) THE solitary appellant, namely, Hira Lal Singh, has preferred this appeal against his conviction, under Section 161 of the Indian Penal Code and Section 5 (2) read with Section 3 (1) (d) of the Prevention of Corruption Act, 1947 corresponding to Section 7 of the Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for one year under Section 5 (2) read with Section 5 (1) (d) of the Prevention of Corruption Act, 1947, as awarded on 31st January, 2002 by Special Judge (Vigilance), Patna in Special Case No. 102/85. No separate sentence for the offence under Section 161 of the Indian Penal Code has been awarded.

(3.) HENCE , the sentence awarded to the appellant is modified and reduced to the extent already undergone. With the above modification in sentence, this appeal is hereby disposed of.