GOPAL KRISHNA, SON OF LATE BHOLA ISHAR, RESIDENT OF VILLAGE MAI, POLICE STATION Vs. THE STATE OF BIHAR THROUGH VIGILANCE

JUDGEMENT

(1.) All the above named appellants along with co-accused Sachidanand Sinha, who was acquitted for lack of evidence, faced trial in connection with Special Case No. 74 of 1986 arising out of Vigilance P.S. Case No. 29 of 1986 (Ext. 1) for offences under Sections 120B , 420 , 468 and 471 of the Indian Penal Code.

(2.) Appellants Ramprit Rai, Narendra Kumar Sharma, Shiv Nandan Singh and Gopal Krishna were further charged for offence under Section 5(2) of the Prevention of Corruption Act as well as under Sections 409 and 477A of the Indian Penal Code.

(3.) The learned trial Judge sentenced all the above named appellants, for offence under Section 120B of the Indian Penal Code, to undergo rigorous imprisonment for two years, for offence under Section 420 of the Indian Penal Code to undergo rigorous imprisonment for two years, for offence under Section 468 of the Indian Penal Code to undergo rigorous imprisonment for two years and for offence under Section 471 of the Indian Penal Code to undergo rigorous imprisonment for three years.