RASIKLAL CHANDULAL RUPANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - accused has preferred Criminal Appeal No.2080 of 2005 against the judgment and order of conviction dtd. 15/9/2005 passed by the learned Presiding Officer and Special Judge, 11th Fast Track Court, Rajkot in Special Case No.13 of 1994, whereby, present appellant has been convicted for the offence punishable under Ss. 7 and 13(2) of the Prevention of Corruption Act, 1989 and directed him to undergo sentence of rigorous imprisonment of six months for the offence under Sec. 7 and fine of Rs.500.00 and in default of payment of fine, to undergo imprisonment for one month and to undergo sentence of rigorous imprisonment of one year for the offence under Sec. 13(2) and fine of Rs.500.00 and in default of payment of fine, to undergo imprisonment for one month.

(2.) Criminal Appeal No.2446 of 2005 has been filed by the appellant - State of Gujarat for enhancement of sentence imposed upon the accused.

(3.) On 30/1/2023, the Coordinate Bench of this Court has passed the following order.