RAMJIBHAI KAVABHAI PATEL 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 23.06.1999 passed by the learned Special Judge, Ahmedabad (Rural), in Special Case No. 11 of 1998, whereby, the learned Judge has convicted the appellant under Section 7 of the Prevention of Corruption Act (for short ?P.C. Act?) and sentenced him to suffer RI for one year and to pay a fine of Rs.2000/- i/d to suffer imprisonment for 6 (six) months. THE learned Judge has also held the appellant ? accused guilty for the offence under section 13(1)(d), r/w section 13 of the P.C. Act and sentenced him to suffer for 2 (two) years and to pay a fine of Rs.3,000/- i/d to further undergo imprisonment for a period of nine months, which is impugned in this appeal.

(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 to the charge and claimed to be tried.