SUNANDABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No.1159 of 1997 is filed by the appellant-original accused No.1-Wilfred Samuel Christian while Criminal Appeal No.1160 of 1997 is filed by the appellant-original accused No.2-Rohitkumar C. Chunara being aggrieved and dissatisfied with the common judgment and order dated 17-11-1997 passed by the learned Special Judge, Ahmedabad, in Special Case No.18 of 1992 whereby the original accused Nos.1 and 2 were convicted and sentenced to suffer RI for six months and to pay fine of Rs.300/-, in default to suffer more RI for 15 days for the offence punishable under Sec.7 of the Prevention of Corruption Act. Original accused No.1 was also ordered to suffer RI for one year and to pay fine of Rs.300/-, in default to suffer more RI for 15 days for the offence punishable under Sec.13(1)(d) and Sec.13(2) of the Prevention of Corruption Act. Original accused No.2 was however acquitted of the said charge.

(2.) As the appellant of Criminal Appeal No.1159 of 1997 died during the pendency of this appeal, his legal heir was permitted to continue the proceedings vide order dated 15-10-2007 passed in Cri.Misc.Appln.No.1325 of 2007.

(3.) As common facts and law are involved in both the appeals, both the appeals were heard together and are being decided by this common judgment.