DILIP KUMAR MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the CBI.

(3.) This appeal is directed against the judgment and order dated 21.02.2008 passed in R.C. Case No. 8(A)/2005 A.H.D by the Court of learned 7th Additional Judicial Commissioner-cumSpecial Judge, CBI, Ranchi whereby and whereunder he has convicted the appellant under Sections 7 and 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the P.C. Act) and sentenced the appellant to undergo rigorous imprisonment for a period of three years under Sections 13(2) read with Section 13 (1) (d) of the P.C. Act and to pay a fine of Rs. 6,000/- and in case of default the appellant will further undergo simple imprisonment for one year and half month and for the offence under Section 7 of the P.C. Act sentenced the appellant to undergo R.I. for two years and to pay a fine of Rs. 4,000/- in case of default, simple imprisonment for one month and directed all the sentences to run concurrently. The prosecution story