DR. RAM KUMAR HIMANSHU, SON OF LATE CHATURGUN RAM, RESIDENT OF 28 MCPW, P.M.C.H., P.S. PIRBAHORE, DISTRICT PATNA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the Vigilance.

(2.) All these three appeals have been heard together and are being disposed off by this common judgment as they arise out of same case being Vigilance P.S. Case No. 26 of 1992 (Special Case No. 40 of 1992).

(3.) The appellants have been convicted under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988, (hereinafter referred to as, 'the Act') and sentenced to undergo rigorous imprisonment for two years with a fine of rupees two thousand for offence under Sec. 7 of the Act and in default of fine, further, sentenced to undergo rigorous imprisonment for one month and has, further, been sentenced to undergo rigorous imprisonment for two years under Sec. 13(1)(d) read with Sec. 13(2) of the Act with a fine of rupees two thousand and in default of payment of fine further to undergo rigorous imprisonment for one month.