(1.) This appeal is directed against judgment dated 1-1-1997 passed by First Additional Sessions Judge and Special Judge under the Prevention of Corruption Act, 1988 (henceforth 'the Act, 1988'), Bilaspur in Special Criminal Case No. 7/94. By the impugned judgment, accused/appellant Banshilal has been convicted under Section 7 and 13(l)(d)/13(2) of the Act, 1988 and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 1000/-, in default of payment of fine, to further undergo rigorous imprisonment for two months and rigorous imprisonment for two years and to pay fine of Rs. 1000/-, in default of payment of fine, to further undergo rigorous imprisonment for two months, respectively, 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 accused/appellant, the prosecution examined Ramsanehi Sharma (PW-1), Suresh Chandra Singh (P.W. 2), Dr. R. K. Maitra (P.W. 3), CP Mishra (P.W.4), Ram Bahadur Singh (P.W. 5), Chandrabhan Singh (P.W. 6), Parmeshwar Singh (P.W. 7) and Investigating Officer Hemant Khare (P.W. 8). The appellant did not examine any witness in his defence.
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