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Judgment
9 paragraphs · 152 wordsThis is an appeal preferred under Section 374(2) of the Code of Criminal Procedure challenging the judgment of conviction dated 06.02.2018 and
order of sentence dated 07.02.2018 passed by the learned Judge, CBI Court (Special), Alipore, South 24-Parganas in Special Case No. 12 of 2015
which corresponds to the Case No. RC-3(A)/2013/AC-III dated 21.03.2013, convicting thereby the appellant of the charge for commission of offence
punishable under Section 13(1)(e) of the Prevention of Corruption Act and sentencing him to suffer imprisonment for six years and to pay fine of Rs.
Ten lacs with default clause.
Having perused the judgment impugned and upon hearing the wife of the appellant Smt. Bandana Rai (in person), let the appeal be admitted. Issue
usual notices. Call for the records.
Pending disposal of the appeal, let the realization of fine be stayed.
Liberty is granted to the appellant to pray for bail with notice to the State.