RAM CHANDRA RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Prasad, learned counsel appearing on behalf of the appellant alongwith Mr. Jitesh Kumar, Advocate.

(2.) Heard Mrs. Nitu Sinha, learned counsel appearing on behalf of the Opposite Party-C.B.I..

(3.) This criminal appeal is directed against the judgment dated 28.02.2007 passed by Md. Noman Ali, 7th A.J.C.-cum-Special Judge, C.B.I., Ranchi in R.C. Case No.2(A)/2003(R) whereby the learned Special Judge has convicted the appellant under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 and has sentenced him to undergo Rigorous Imprisonment for one year and fine of Rs. 200/- under Section 7 and Rigorous Imprisonment for 2 years and fine of Rs. 250/- under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988. It has also been directed that in case of default of payment of fine, the appellant will further undergo simple imprisonment for 10 days on each count and both the sentences have been directed to run concurrently.