Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the appellant and learned A.S.G.I. representing CBI on the prayer for suspension of sentence made through I.A. No. 1280/2018.
(2.) The appellant stands convicted in connection with R.C.- Case No.68(A)/1996 vide impugned judgment dated 24th January 2018 passed by the learned court of Additional Judicial Commissioner-VII cum Special Judge (AHD), CBI-I, Ranchi for the offences under Section 120B/420 of the Indian Penal Code and sentenced to undergo five years rigorous imprisonment with a fine of Rs. 25,000/-, in default whereof to undergo simple imprisonment for three months. He has also been convicted under Section 120B/467 I.P.C. and sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 25,000/-, in default whereof to undergo simple imprisonment for three months; further convicted for the offences under Section 120B/468 I.P.C. and sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 25,000/-, in default whereof to undergo simple imprisonment for three months. The appellant also stands convicted for the offences under Section 120B/471 I.P.C. and sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 25,000/-, in default whereof to undergo simple imprisonment for three months. All the sentences shall run concurrently and the period undergone shall be set off.
(3.) Learned counsel for the appellant submits that the appellant was the proprietor of the supplier firm M/s Jai Bhandar, Aurangabad who is alleged to have made supplies to the Animal Husbandry Department at Chaibasa during the financial year 1992-93 to the tune of Rs. 24,02,500/-. Learned trial court has relied on the statements of P.W.12 Jagjit Rai who was posted as a Manager of Punjab National Bank, Amba Villa Branch, Aurangabad in the year 1998 that the appellant was the proprietor of the said firm and he encashed two bank drafts in Current Account No.119 of the said bank.;