NANJI GOVINDBHAI SONAGARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 694 of 1997 has been filed by the appellant (original accused), under Section 27 of the Prevention of Corruption Act, 1988 (for short P.C. Act ) read with Section 374(2) of Cr. P.C., challenging the Judgment and order dated 3rd July, 1997, passed by the learned Special Judge & Additional Sessions Judge, Jamnagar in Special Case No. 14 of 1993, whereby the learned Special Judge, has held the appellant accused guilty for the offences under Sections 7, 13(1)(d) read with Section 13(2) of the P.C. Act, and under Section 193, 196 and 477A of I.P. Code, and sentenced him

(2.) Criminal Appeal No. 906 of 1997 has been filed by the appellant State of Gujarat, under Section 377 of Cr. P.C., for enhancement of sentence awarded by the learned Special Judge, Jamnagar, in Special Case No. 14 of 1993 vide Judgment and order dated 3rd July, 1997.

(3.) Both the above Appeals are arising out of the one and same Judgment and since the oral as well as documentary evidence are the same, they are heard together and disposed of together by this common Judgment.