- (1.) This is an appeal against. the judgment of conviction and order of sentence both dated 26/07/1986 of Special Judge, Sirsa, whereby the appellant has been convicted for offences under Section 5(1)(d] read with Section 5(2) of the Prevention of Corruption Act and under Section 161 of the Indian Penal Code and as a result thereof, sentenced in the following terms : i) Under Sec. 5(2) of the Prevention of Corruption Act. : To undergo rigorous imprisonment for two years and a fine of Rs. 500.00. In default of payment undergo rigorous Imprisonment for six months. ii) Under sec. 161, IPC : To undergo rigorous imprisonment for one year.
(2.) Both the substantive sentences were ordered to run concurrently.
(3.) Thc prosecution case in nut shell is summed up thus;