Mahendra Dayal, J. - (1.) Both the aforesaid criminal revisions arise out of common judgment and order dated 31.3.2012, passed by the Special Judicial Magistrate, CBI, Lucknow in Criminal Case No. 117 of 2000, relating to Police Station CBI/ SPE, Lucknow, whereby the revisionist Rajesh Kumar Srivastava has been convicted and sentenced to undergo as under:- (i) Under Section 120-B IPC, one year R.I. and Rs. 1000/- fine. (ii) Under Section 420 IPC, 3 years R.I. and Rs. 2000/- fine. (iii) Under Section 467 IPC, 3 years R.I. and Rs. 3000/- fine. (iv) under Section 468 IPC, 3 years R.I. and Rs. 2000/- fine. (v) Under Section 471 IPC, 3 years R.I. and Rs. 2000/- fine.
(2.) The revisionist Deep Kumar Srivastava has been convicted and sentenced to undergo imprisonment as Rajesh Kumar Srivastava.
(3.) The Criminal Appeal No. 122 of 2012 filed by both the revisionists has also been dismissed by Special Judge, Anti Corruption CBI (West), Lucknow, vide judgment and order dated 6.6.2016.;