PRABHUDAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It appears that in the Prevention of Corruption case, the Special Judge, Session Court, Prevention of Corruption Act, Kota has imposed punishment of two years imprisonment after convicting the petitioner for offences under Sections 7, 13(1)(D) read with 13(2) of Prevention of Corruption Act, 1988.

(2.) As per the amendment made in the Prevention of Corruption Act, the minimum punishment to be awarded is four years, in terms of Section 13, which reads as under:-

(3.) The amendment has come into force with effect from 16.1.2014. Thus, any conviction after 16.1.2014 shall result into imposing of punishment as provided under Section 13(2) of the Act not less than four years but may extend to ten years.