KEDAR PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By the Court:- Heard the parties. Though this appeal is directed against the Judgment of conviction and order of sentence dtd. 22/2/2019 passed by learned Special Judge, C.B.I., Ranchi in R.C. No. 02 (A)/ 1997(R), Mr. Ajit Kumar, learned senior counsel for the appellant-convict submits that in continuation to the submissions made by him before this court on 16/11/2021 the appellant-convict does not want to contest this appeal on merit and he confines his arguments only to sentence imposed upon the appellant-convict by the trial court in the impugned judgment and order of sentence.

(2.) By the impugned Judgment of conviction and order of sentence dtd. 22/2/2019 passed by learned Special Judge, C.B.I., Ranchi in R.C. No. 02 (A)/ 1997-R, the learned court has held the appellant-convict guilty for the offences punishable under following offences and had sentenced them as indicated below:-

(3.) The brief facts of this case is that the appellant-convict while functioning as the Director (purchase and transport) in the office of the Engineer-in-chief, RCD, Government of Bihar, Patna, in flagrant disregard to the procedures, processed and recommended the issuance of supply order for 1500 MT bulk bitumen to the RCD, Chatra Division, having knowledge about the previous supply order for the said division and he never dissented to the proposal for supply of bitumen in order to process the same and for this act of commission, he accepted the illegal gratification from the transporter co-convict, D.N. Singh at the rate of ? 10 per MT.