AMARSHI GOKALBHAI CHAROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellant has preferred this appeal under Section 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 27.6.1997 passed by the learned Special Judge, Jamnagar in Special Case No.4 of 1994, whereby, the learned Judge has convicted the appellant under Section 7 of the Indian Penal Code and sentenced him to undergo R.I. for two years and to pay a fine of Rs.1000/-, in default, to undergo three months S.I. Learned Special Judge was pleased to convict the appellant under Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act and sentenced him to undergo R.I. for two years and to pay a fine of Rs.1000/-, in default, to undergo S.I. for three months.

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

(3.) IN order to bring the home the charge levelled against the appellant- accused, the prosecution has examined the following witnesses Complainant Rajshi Sava at Exhibit 12, PW No.1 Gopalbhai Vitthalbhai Solanki, Exhibit 14, P.W. 2 Sureshbhai Shantilal Joshi, Exhibit 17, P.W.3 Kaushik Maganbhai Bhimchiya, Exhibit 18, P.W.4 Hemantsinh Natubhai Jadeja, Exhibit 24, P.W.5.