R.SUBHASH REDDY, J - (1.) These two criminal appeals, arising out of Judgment dated 26.09.1997 passed in Special Case No. 18/1982, by Special Judge C.B.I. (North), Patna, as such they are heard together and being disposed of by this judgment.
(2.) In these appeals, the appellants have challenged the common judgment in criminal appeal nos. 281 and 282 of 1997 dated 17.02.2009, passed by the High Court of Patna.
(3.) The appellants herein are accused nos. 3 and 1 respectively, in Special Case No. 18 of 1982, before the Special Judge, C.B.I. (North), Patna. They were charged for the offences punishable under Sections 409 and 477A read with Section 120B of Indian Penal Code (IPC) and Section 5(2) read with Section 5(1) (c) and (d) of Prevention of Corruption Act, 1947 (for short, 'P.C. Act'). By the judgment dated 26.09.1997, the Special Judge C.B.I. (North), Patna convicted for offence under Section 120B read with Section 409 and 477A of IPC and also for the offences under Section 5(1)(d) of the P.C. Act punishable under Section 5(2) thereof.;