(1.) This appeal is directed against judgment dated 27-1-2004 passed by 1st Additional Sessions Judge/Special Judge, Raipur in Special Case No. 9/2002. By the impugned judgment, accused/appellant Shyam Sunder Tandon 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.) After appreciation of the evidence available on record, the learned Special Judge convicted and sentenced the appellant as mentioned above.
(3.) To establish the charges against the appellant/accused, the prosecution examined Dr. T.N. Vaishnav (PW-1), V. Parth Sarthi Rao (PW-2), complainant Narendra Singh Chawla (PW-3), Patwari Buluram Dahariya (PW-4), Constable Pushparaj Singh (PW-5), Head Constable Shivbadan Mishra (PW-6), Constable Ishwar Prasad Verma (PW-7), Dinesh Kadam (PW-8), S.D.O. K.R. Ugre (PW-9), Inspector Anil Kumar Pathak (PW-IO). In defence, the appellant examined Rajesh Pande (DW-1), Revenue Inspector Kanhaiyalal Sahu (DW-2) and Tahsildar Shiv Kumar Tiwari (DW-3).
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