TRILOKI NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellant facing trial before the Court of Special Judge, CBI, Jodhpur in Special Criminal Case No.4/86 vide judgment dated 5.10.87, is held guilty and sentenced (i) for the offence of Section 5 (2) read with S. 5 (1) (d), PC Act four years' rigorous imprisonment with fine Rs.1,000/- - for non-payment three months' rigorous imprisonment; (ii) Section 420 IPC four years' rigorous imprisonment with fine Rs.4,000/- - for non payment six months' rigorous imprisonment; (iii) S.468 IPC four years' rigorous imprisonment with fine Rs.1,000/- - for non-payment of which three months' rigorous imprisonment; (iv) S.120B IPC six years' rigorous imprisonment with fine Rs.1,000/- - for non-payment, two months' rigorous imprisonment. All substantive sentences to run concurrently. Aggrieved of above conviction and sentence, is this appeal.

(2.) Along with appellant, by the impugned judgment, also is convicted one Kameshwar Dayal for the offence of S.420 IPC and S.120B IPC, who allegedly was brother-in-law of appellant.

(3.) Learned counsel for the appellant narrating alleged facts and arguing a little, submitted that not press on merits argues only for the quantum of sentence. Learned counsel thrustly submitted that it a very fit case for awarding less than minimum prescribed and sufficient strong reasons for it, per him, exist for it.