Deepak Maheshwari, J. - (1.) This appeal has been preferred by the accusedappellant Gurunam Singh to assail the judgment dated 29.3.1994, whereby the learned Special Judge (Prevention of Corruption Cases), Bharatpur has convicted the accused-appellant for the offence under Section 165A IPC and awarded sentence of one year rigorous imprisonment.
(2.) None is present on behalf of the accused-appellant to argue the appeal.
(3.) Heard learned Public Prosecutor and perused the judgment impugned dated 29.3.1994.;