NATVARBHAI BHAYJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this appeal, the appellant original accused challenges the judgment and order dated 19.02.1997 passed by the learned Special Judge, Bharuch in Sessions Case No.1 of 1992 by which the learned Judge has convicted the appellant for the offence punishable under section 7 read with Section 13(1)(g) and section 13(2) of the Prevention of Corruption Act and he was sentenced to suffer rigorous imprisonment for 4(four) years and to pay fine of Rs.4000/- and in default of payment of fine, further rigorous imprisonment for 1(one) year for the offence under section 7 and sentenced to suffer rigorous imprisonment for 4(four) years and to pay fine of Rs.4000/- and in default of payment of fine, further rigorous imprisonment for 1(one) year for the offence under section 13(1)(g) and section 13(2) of the Prevention of Corruption Act . Trial Court also passed order that the sentence to run concurrently.

(2.) THE facts in brief are as under :-

(3.) APPEAL is opposed by Mr.L.R.Poojari, learned APP for the respondent State. It is submitted that after scrutinizing the evidence of the complainant and other witnesses including the panch witnesses and the Investigating Officer, Trial Court has rightly convicted the appellant accused and the judgment and order passed by the Trial Court is legal and proper and it is not required to be interfered with by this Court and the appeal deserves to be dismissed.