Mohini Kapur, J. - (1.) The appellant, in this case, has been convicted by the Special Judge, Anti-corruption, Kota for the offences under Section 161 IPC, and Section 5 (2) read with Section 5 (1) (d) of the Prevention of Corruption Act and sentenced as under: JUDGEMENT_71_LAWS(RAJ)11_19881.html
(2.) Both these substantive sentences have been ordered to run concurrently.
(3.) The appellant has preferred this appeal against this conviction made on 5th Feb., 1980.;