REGENT COMPUTRONICS PVT. LTD.

MANOHAR LAL Appellant

V/S

STATE OF RAJ. Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAM ASREY [REFERRED TO]
AYYASAMI VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ANDHRA PRADESH VS. KOMMARAJU GOPALA KRISHNA MURTHY [REFERRED TO]
T SHANKAR PRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
B NOHA VS. STATE OF KERALA [REFERRED TO]
SEEMA SILK AND SAREES VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ULFAT RAI ARYA VS. STATE OF RAJASTHAN [REFERRED TO]
GURUVIAH VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
STATE OF GUJARAT VS. BHALCHANDRA LAXMISHANKAR DAVE [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) This Criminal Appeal has been preferred against the impugned judgment of conviction, dtd. 17/11/2000, passed by the Sessions Court (Prevention of Corruption Cases) whereby the appellant was found guilty for the offences under Ss. 7 and 13(1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 and sentenced to undergo 1 year R.I. along with a fine of Rs.1000.00 in default of payment of which he was to further undergo 3 months R.I.

(3.) The sentence awarded to the appellant was suspended by this Court, vide order dtd. 23/11/2000 in S.B Criminal Misc. Bail Application No. 458/2000.

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MANOHAR LAL Vs. STATE OF RAJ.

Referred Judgements :-

JUDGEMENT

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