GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant was tried qua commission of offence punishable under Section 409 of the Indian Penal Code ('IPC' for short) and Section 13(2) of the Prevention of Corruption Act, 1988 ('the Act' for short) in FIR No.14 dated 06.03.1998 registered at Police Station Vigilance Bureau, Jalandhar Range, Jalandhar.

(2.) The trial Court vide judgment/order dated 09.04.2003 convicted and sentenced the appellant under Section 409 IPC and Section 13(2) of the Act. Hence, the present appeal.

(3.) During the course of arguments,learned counsel for the appellant has not challenged the conviction of the appellant under Section 409 IPC and Section 13(2) of the Act but has submitted that, the sentence qua imprisonment of the appellant be reduced to already undergone by him. The amount in question was deposited by the wife of the appellant immediately with the authorities.