DEVI DAYAL Vs. STATE

JUDGEMENT

(1.) While admitting this appeal, record of trial Court was requisitioned but so far record has not been received.

(2.) It is submitted by learned counsel for the applicant that learned trial Court has convicted the applicant for offence under Section 7 of the Prevention of Corruption Act, 1988 and has handed down sentence of two years' rigorous imprisonment with fine of Rs.10,000/- and in default of payment of fine to undergo fifteen days' rigorous imprisonment. Likewise, while convicting him for offence under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, sentence of even duration is handed down.

(3.) It is stated at Bar by learned counsel that during trial applicant was on bail and the sentence has already been suspended by learned trial Court for a month which is to expire by tomorrow. It is with these arguments, learned counsel has craved for suspending the sentence. Learned counsel further submits that applicant is a public servant and therefore there are very bleak or remotest chances of his fleeing from justice and as such the short sentence awarded by learned trial Court be suspended.