RAMKARAN BHAKAR Vs. CBI, JAIPUR

JUDGEMENT

(1.) Heard. Appeals are admitted. IN SOS Applications No.:- 974/2021, 951/2021, 952/2021, 1004/2021, 1005/2021, 1006/2021:-1. Heard on applications for suspension of sentence.

(2.) The appellants have filed these appeals along with applications for suspension of sentence.

(3.) These appeals have been preferred against the judgment dtd. 23/9/2021 passed by court of learned Special Judge, (CBI) No.l, Jaipur (Rajasthan) in Special Criminal Case No. 12/2012 by which the appellants namely Om Dalai, Narendra Singh, Prof. Trilok Kumar Garg, Bishwambhar Prasad Singh and Data Ram Bhaskar have been convicted for offence/s under Ss. 420 read with 120B, 468 read with 120B, 471 read with 120B of IPC and sec. 13(l)(D)(ii), Sec. 13(2) of PC Act, 1988 and appellant- Ramkaran Bhakar has been convicted for offence/s under Ss. 420 read with 120B, 468 read with 120B, 471 read with 120B of IPC and sec. 13(l)(D)(ii), Sec. 13(2) of PC Act, 1988 read with Sec. 120 B of IPC. All appellants were sentenced to maximum term of three years imprisonment.