(1.) THIS appeal is directed against judgment dated 20-2-2004 passed by the 1st Additional Sessions Judge/Special Judge, Raipur in Special Case No.11/2002. By the impugned judgment, accused/appellant Veerchand Jain has been convicted under Section 7 and Section 13 (1)(d) read with Section 13(2)of the Prevention of Corruption Act, 1988 (henceforth 'the Act, 1988') and sentenced in the following manner with a direction to run the sentences concurrently.
(2.) CASE of the prosecution, in brief, is as under :
(3.) TO establish the charges against the appellant/accused, the prosecution examined S. S. Pandey (PW-1), Ramanand Soni (PW-2), Additional Superintending Engineer P. N. Singh (PW-3), complainant Ramavtar Dewangan (PW-4), Constable Amaldas Lakda (PW-5), Inspector N. S. Choubey (PW-6), Inspector Vishwas Chandrakar (PW- 7), Deputy Superintendent of Police R. K. Sharma (PW-8) and Superintending Engineer P. S. Kumar (PW-9). In defence, the appellant examined Prakash Chandra Agrawal (DW-1).
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