SHANTILAL VALLABHJI JOSHI 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 18.12.1996 passed by the learned Special Judge, Jamnagar, in Special Case No.8 of 1989, 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 R.I. of 6 (six) months and to pay a fine of Rs.1,000/-, in default, to undergo further R.I. for one week. The appellant is also convicted for the offence under section 13(2) r/w Section 13(1)(d) of the P.C. Act and sentenced him to undergo R.I. for a period of 1 (one) year and to pay a fine of Rs.1,000/-, in default, to undergo further RI for one week, which is impugned in this appeal.

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

(3.) Thereafter, investigation was carried out and after following the necessary procedure, and on grant of sanction, the charge-sheet against the accused came to be submitted before the Court.