NAND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred by one Nand Kumar Singh questioning the correctness of the judgment rendered by the Patna High Court in Criminal Appeal No. 709/ 83 dismissing the appeal preferred by the appellant herein against the judgment of the Special Judge in Special Case No. 5 of 1979. As the 9 detailed facts of the case are well set out in the impugned judgment of the High Court, we feel that it is not necessary to reiterate the same, but suffice to refer to a few facts relating to the case of the appellant herein.

(3.) This appellant along with one Dip Narain Singh (arrayed as accused Nos. 2 and 1 respectively before the Trial Court) took their trial before the Special Judge (C.B.I.) South Bihar, Patna, in that the appellant stood charged under Section 420, IPC and further along with Dip Narain Singh (hereinafter referred to as 'accused D. N. Singh') under Section 120B read with Sections 420, 468, IPC and 5(2) read with 5(1)(d) of the Prevention of Corruption Act. Dip Narain Singh apart from the combined conspiracy charge, independently stood charged under Sections 420, 468, 477A of the IPC and 5(2) read with 5(1)(d) of the Prevention of Corruption Act and also under Section 104 of the Insurance Act.