AJITSINH BHITASINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant � original accused has preferred this appeal under sec. 374 of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 21.8.1997 passed by the learned Special Judge, City Civil Court No.10, Ahmedabad, in Special Case No.31 of 1993, whereby, the learned Special Judge has convicted the appellant � accused for the offences punishable under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act and sentenced him to undergo R.I. for 1 (one) year and to pay a fine of Rs.1,000/, in default of which, to undergo further R.I. for one month.

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

(3.) AFTER examining the witnesses, further statement of the appellantaccused under Sec. 313 of Cr PC was recorded wherein the appellantaccused has denied the case of the prosecution.