PUSHPABEN PUNAMCHANDRA MUDHE THYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - original accused has preferred this appeal under sec. 374 of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 30.9.1993 passed by the learned Special Judge, Court No. 2, City Civil & Sessions Court, Ahmedabad in Special Case No. 13 of 1991, whereby, the learned Special Judge, Ahmedabad has convicted the appellant - accused for the offence under sec. 7 of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment for a period of 2 years and to pay a fine of Rs. 500/-, in default, to undergo further R.I. for three months. The appellant is also convicted for the offence under section 13(1)(d)(i) punishable under sec. 13(2) of the P.C. Act and sentenced him to undergo R.I. for a period of two years and to pay a fine of Rs. 500/-, in default, to undergo further RI for three months, which is impugned in this appeal.

(2.) The brief facts of the prosecution case is as under:

(3.) Thereafter, the charge was framed vide t Ex. 3 against the appellant. The appellant - accused has pleaded not guilty and claimed to be tried.