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Judgment
9 paragraphs · 232 wordsNandita Dubey, J
Heard on the question of admission.
Appeal seems to be arguable, hence admitted for final hearing.
Also heard on I.A. No.1056/2023, which is an application under Section 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.
The appellant has been convicted under Section 7 of the Prevention of Corruption Act and sentenced to undergo R.I. for 3 years with fine of Rs.10,000/-, and under Section 13 (1)(D)(1) R/w section 13 (2) of Prevention of Corruption Act and sentenced to undergo R.I. for 4 years with fine of Rs.15,000/-, with default stipulations.
The appellant is under custody for more than two months now and the appeal is going to take a long time to be heard finally. Under such circumstances, I.A. No.1056/2023 is allowed.
Remaining jail sentence of the appellant is hereby suspended subject to depositing the fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with two sureties in the like amount to the satisfaction of the trial Court concerned, with a further direction to appear before the Registry of this Court firstly on 20th November, 2023, and also on such other dates as may be fixed by the Registry in this regard during pendency of this appeal.
List this appeal for final hearing in due course.
Certified copy as per rules.