SURINDER DOGRA Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant against the judgment dtd. 16/2/2006 passed by the learned Special Judge, (Anti-Corruption) Jammu whereby the appellant has been convicted for the commission of offences punishable under Ss. 420, 468 and 471 RPC read with Sec. 5(2) of the Prevention of Corruption Act and has been sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.5,000.00 under each of the above four Ss. . Period of imprisonment in all the offences has been ordered to run concurrently.

(2.) The impugned judgment dtd. 16/2/2006 has been challenged by the appellant on the following grounds:-

(3.) I have considered the rival contentions of parties. Counsel for appellant has reiterated all grounds taken in memo of appeal, whereas counsel for respondent has supported the judgment.