- (1.) Heard learned Counsel for the appellant, learned Counsel for the Vigilance and learned Counsel for the State.
(2.) This appeal is directed against the judgment of conviction dated 19.05.2001 and order of sentence dated 22.05.2001 passed by Shri Prakash Kumar Roy, Special Judge (Vigilance), Ranchi in Special Case No. 12 of 1989, by which judgment, he found the appellant guilty for the offence under Section 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment for two years on each count and also to pay a fine of Rs. 2500/under Section 7 of Prevention of Corruption Act sentenced him to undergo rigorous imprisonment for six months. Both the sentences are directed to run concurrently.
(3.) It is submitted by learned Counsel for the appellants that the prosecution has failed to prove that the scientific investigation done by the informant was not complete, since, sodium carbonate solutions were not presented in the court.;