MOHANLAL Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) This Criminal Misc. Petition has been preferred against the judgment, dtd. 28/11/2015, passed by the learned Special Judge, Sessions Court (Prevention of Corruption Cases), Udaipur in Criminal Regular Case No. 46/2008, whereby the accused-appellant Mohanlal was convicted for the offence under Ss. 7, 13 (1) (d) / 13 (2) of the Prevention of Corruption Act, 1988 and awarded a sentence of 1 year S.I. along with a fine of Rs.1000.00in default of payment of which he was to further undergo an imprisonment of 1 month S.I.

(3.) At the outset, this Court takes note of the fact that the appellant, Mohan Lal S/o Shri Narayan Ji Jatiya has expired and the application to take his legal heir on record, namely Smt. Sumitra Bai W/o Mohan Lal, was allowed by this Court, vide order dtd. 25/8/2020 (in the present appeal).