SAJAL CHAKRABORTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and CBI on the renewed prayer for suspension of sentence of this appellant made through I.A. No. 8767 of 2019.

(2.) Appellant stands convicted in connection with R.C Case No. 68(A)/1996 vide impugned judgment and order of sentence dated 24.01.2018 passed by learned Additional Judicial Commissioner-VII-cum-Special Judge (AHD), C.B.I.-I, Ranchi for the offences under Section 120B r/w Sections 409, 420, 467, 468, 471 and 477-A of the Indian Penal Code and under Sections 13(2) of Prevention of Corruption Act and sentenced to undergo rigorous imprisonment for four years each with a fine of Rs. 1,00,000/- each and in default thereof, to undergo S.I for three months each. All the sentences shall run concurrently and the period undergone shall be set off.

(3.) Earlier prayer for suspension of sentence of this appellant was rejected both on merits as also on the ground of custody vide order dated 15 th March, 2019 more so since the appellant had not completed half of the custody till that date.