JIVALAL SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. N. B. Kharga, assisted by Miss Sapna Rai, learned Counsel for the accused/appellant and Mr. J. B. Pradhan, learned Public Prosecutor for the State / respond ent.

(2.) The judgment dated 28-5-2003 passed by the learned Special Judge, Prevention of Corruption Act, (East and North) Sikkim at Gangtok in Criminal Case No. 1 of 2000 is the subject-matter under challenge in this appeal. The facts of the case in a short compass are as follows :

(3.) The accused was tried by the learned Special Judge, the learned Court below, for committing offence punishable under Sec tion 7 of the Act of 1988 and learned trial Court found the accused/appellant guilty of the offence punishable under Section 7 of the Act of 1988 and convicted and sentenced the accused/appellant to undergo simple imprisonment for 6 months with a fine of Rs. 5000/- under the impugned judgment and related order of sentence dated 29-5-2003. Being aggrieved by the impugned judgment, the accused/appellant preferred this appeal.