- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) Limited notice was issued by this Court on 10th March, 2017 confined to the question of quantum of sentence. The accused appellant, who has been convicted under Section 7, 13(1)(d)/13(2) of the Prevention of Corruption Act, 1988 read with Section 120B of the Indian Penal Code, 1860, has been sentenced to undergo rigorous imprisonment for three years on each count. Both the sentences were, however, directed to run concurrently.;