- (1.) This is an application for suspension of execution of the sentence, pending the appeal.
(2.) The applicant has been charge-sheeted by respondent no.2 in Special Case No. 74 of 2004 of the offences punishable under Section 12(2) of the Prevention of Corruption Act and has been convicted to undergo rigorous imprisonment for 5 years with fine of Rs.10,000/-. He has further been convicted of the offences punishable under Sections 420 r/w Section 120(B) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 3 years with fine of Rs.10,000/-. The applicant has been convicted under Section 465 r/w Section 120B of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 1 year with fine of Rs.1,000/-. The applicant has also been convicted under Section 467 r/w Section 120B of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 5 year with fine of Rs.5,000/-. Lastly, he has been convicted under Section 471 r/w Section 120B of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 1 year with fine of Rs.1,000/-.
(3.) After preferring an appeal, the applicant had moved an application for bail being Criminal Application No. 44 of 2017 before this Court, which came to be rejected by order dated 14.02.2017 (Coram: A.M. Badar, J.) after hearing the parties. However, the appeal is admitted.;