RAM KRISHNA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 11-11-2020 passed by the High Court of Jharkhand at Ranchi rejecting IA No. 5759/2020 in Criminal Appeal (SJ) No.165 of 2014.

(3.) The appellant and three others were tried in the Court of Addl. Sessions Judge-VII-cum-Special Judge, CBI, Dhanbad in connection with R.C. Case No.05(A) of 1995 (D). One of the accused died during pendency of the trial. The Trial Court by its judgment and order dated 26.02.2014 convicted the appellant and two others under Sections 120B, 420, 471 of the Indian Penal Code ("the IPC" for short) and 13(1)(d)(ii) read with 13(2) of the Prevention of Corruption Act, 1988 ("The POC Act" for short) and sentenced them to imprisonment for certain terms, the maximum sentence being one year each for the offence punishable under the POC Act and under Section 420 read with 120B of the IPC; with further direction that all the sentences would run concurrently.