DASHRATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The judgment and order dtd. 3/9/2024[impugned order] of a learned Judge of the High Court of Judicature at Bombay, Bench at Aurangabad, is under challenge in this criminal appeal. By the impugned order, the learned Judge dismissed a criminal appeal[Crl. Appeal No. 303 of 2004] carried by the appellant from the judgment of conviction and order on sentence dtd. 26/4/2004 of the Special Judge, Parbhani[Special Court] in Special Case No.05/2000. Upon maintaining the conviction of the appellant under Ss. 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988[PC Act], the learned Judge also upheld the punishment of R.I. of two years and fine of Rs.2,000.00 for the offence punishable under Sec. 7, and R.I. of a year and fine of Rs.1,000.00 for the offence punishable under Sec. 13, with default stipulation, imposed on the appellant.

(3.) The facts giving rise to the incident of the offence, the trap proceedings and other factual details have been noted in details by the Special Court as well as by the High Court. We do not consider it necessary to repeat the same here.