GUNVANTBHAI VIRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - original accused has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 3rd March, 2000 passed by the learned Special Judge, Court No.7, City Civil Court, Ahmedabad, in Special Case No. 35 of 1996, whereby, the learned Special Judge has convicted the appellant - accused for the offence under sec. 7 of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment of 6 (six) months and to pay a fine of Rs. 300/ -, in default, to undergo further R.I. For 15 days. The appellant is also convicted for the offence under Section 13(1)(d) of the P.C. Act and is sentenced to undergo R.I. for a period of one year and to pay a fine of Rs. 300/ -, in default, to undergo further RI for 15 days, which is impugned in this appeal. The learned Judge has ordered substantive sentences to run concurrently.

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

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