SARJUG PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Additional Public Prosecutor for the State.

(2.) THIS is an appeal preferred by solitary appellant against his conviction for the offences under Section 409 & 161 of the Indian Penal Code and Section 5(2) read with Section 5(1)(a)(c)(d) of Prevention of Corruption Act, and sentenced to undergo rigorous imprisonment for one year and to pay a sum of Rs. 4000/ -, in default further to undergo rigorous imprisonment for four months, the sentences are to run concurrently, as awarded on 30th June 1994, by learned Special Judge (Vigilance), South Bihar, Patna, in connection with Special Case No. 24/85.

(3.) LEARNED Additional Public Prosecutor while conceding the prayer submitted that some enhancement of fine if sentence, as prayed, is reduced as undergone.