HIMMATSING BADJIBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has preferred this Appeal under Section 374 of the Code of Criminal Procedure, 1973 against the Judgment and order of conviction dated 19th August 1996 passed by the learned Special Judge, Panchmahal at Godhra in Special (Corruption) Case No. 08 of 1993, whereby the learned Judge has convicted the appellant -accused of the charges levelled against him.

(2.) THE Short facts of the case are as under:

(3.) AFTER hearing both the sides, the learned Special Judge, Panchmahal at Godhra, has been pleased to convict the appellant -accused by his judgment and order dated 19th August 1996 in Special (Corruption) Case No. 08 of 1993 and sentenced the appellant -accused to suffer Rigorous Imprisonment for one year and to pay fine of Rs. 1,000/ - (Rupees One Thousand Only) for each offence and in default, to suffer Rigorous Imprisonment for three months for each offence. It was ordered that substantive sentence shall run concurrently.