ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard the learned counsel for the parties.
(2.) This appeal is directed against the judgment of conviction and order of sentence dated 17.12.2019 pronounced by the learned Additional Judicial Commissioner-XVIII-cum-Special Judge CBI (Other than AHD), Ranchi in R.C. Case No. 03(A)/2008(D), wherein the learned Judge had been pleased to hold the appellant guilty of having committed offence under sections 420, 468, 471 read with Section 120B of the Indian Penal Code and also under Section 13(2) of the Prevention of Corruption Act, 1988 and thereafter has been pleased to inflict imprisonment for the offence under section 420 r/w section 120B of the Indian Penal Code to undergo imprisonment for 3 years R.I. with fine of Rs. 20,000/- and in default of payment of fine to further undergo R.I. for 3 months, under Section 468 r/w section 120B of the Indian Penal Code to undergo imprisonment for 3 years R.I. with fine of Rs. 20,000/- and in default of payment of fine to further undergo R.I. for 3 months, under Section 471 r/w section 120B of the Indian Penal Code to undergo imprisonment for 2 years R.I. with fine of Rs. 20,000/- and in default of payment of fine to further undergo R.I. for 3 months and under Section 13(2) of the Prevention of Corruption Act, 1988 to undergo imprisonment for 3 years R.I. with fine of Rs. 40,000/- and in default of payment of fine to further undergo R.I. for 6 months. However, all the sentences have been ordered to run concurrently and the period already undergone shall be set off against the sentences in terms of section 428 of the Code of Criminal Procedure.
(3.) Learned counsel for the appellant submits that the appellant in the present case has been convicted under Section 420 read with Section 120B of Indian Penal Code for a period of three years and a fine amount of Rs. 20,000/- has been directed to be deposited. The learned counsel submits that the learned court below has granted provisional bail to the appellant vide order dated 17.12.2019 till 16.01.2020 and he has filed this interlocutory application for confirmation of the provisional bail of the appellant.;