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Judgment
9 paragraphs · 217 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.16630/2023, 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 and section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, and sentenced to undergo R.I. for for four years each along with fine of Rs.5,000/- on each count, with default stipulations.
Appellant is under custody nearly 60 days now. Considering the fact that the appeal is going to take a long time to be heard finally, without commenting on the merits of the case, I.A. No.16630/2023 is allowed.
Remaining jail sentence of the appellant is hereby suspended subject to depositing the fine amount and furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety 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 22nd December, 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 today.