NARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals arise out of a common judgment passed by the trial court. They have been heard together and are being disposed of by this common judgment.

(2.) In Criminal Appeal No. 34/85 the sole appellant is Narendra Kumar and in Criminal Appeal No. 68/85 the sole appellant is Bhulendra Ram. The appellant|in Criminal Appeal No. 34/85 has been convicted under Section 420/34 and 120-B of the Indian Penal Code read with Section 5 (2) and 5 (1)(d) of the Prevention of Corruption Act. He has been sentenced to two years rigorous imprisonment on both the counts, and also to pay a fine of Rs. 2,000, in default whereof to undergo further imprisonment of one year. No separate sentence was awarded under Section 120-B of the Indian Penal Code and the sentences were ordered to run concurrently.

(3.) In respect of appellant Bhulendra Ram in Criminal Appeal No. 68/85, he has been convicted under Section 420/34 of the Indian Penal Code and sentenced to three years rigorous imprisonment and in addition also to pay a fine of Rs. 2,000, in default whereof, to undergo further imprisonment for one year. He also stands convicted under Section 467/471 and 477-A of the Indian Penal Code and Section 5 (2)/5 (1) (d) of the Prevention of Corruption Act and sentenced to three years rigorous imprisonment on each of these counts respectively. No separate sentence was awarded under Section 120-B of the Indian Penal Code.