Shyam Prakash Dohare Vs State Of M.P

Madhya Pradesh High Court (Gwalior Bench) 1 Jun 2020 Criminal Appeal No. 9345 Of 2018 (2020) 06 MP CK 0128
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 9345 Of 2018

Hon'ble Bench

Sheel Nagu, J

Advocates

Sankalp Sharma, Rohit Mishra

Acts Referred
  • Prevention Of Corruption Act, 1988 - Section 7, 13(1)(a), 13(2)
  • Code Of Criminal Procedure, 1973 - Section 389(1)

Judgement Text

Translate:

Sections,Imprisonment          Â,Fine

u/S.7 of the Prevention of Corruption

Act, 1988   Â",3 years' R.I.,"Rs.5000/- with default

stipulation.

u/S.13(1)(a) and 13(2) of theÂ

prevention of Corruption Act, 1988",4 years' R.I.,Rs.10000/- with default stipulation.

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Case Metadata
  • Ck Citation: (2020) 06 MP CK 0128
  • Coram: Sheel Nagu, J
  • Bench: Single Bench
  • Advocates: Sankalp Sharma, Rohit Mishra
Referenced Acts & Sections
  • Prevention Of Corruption Act, 1988 - Section 7, 13(1)(a), 13(2)
  • Code Of Criminal Procedure, 1973 - Section 389(1)
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