RAVINDRANATH MAGANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals are arising out of common judgment dated 28.2.2008 in Special Case no.14 of 2006 by the Special Judge, Fast Track Court no.3 at Anand. By such impugned judgment, the trial Court has convicted both the accused u/ss.7, 12, 13(1)(d) and Section 13(2) of the Prevention of Corruption Act and sentence of only 6 months R.I has been awarded to both of them with fine of Rs.1000/ - and S.I of two months in default of payment of fine. Both the convicts have preferred separate appeals and, therefore, when both the appeals are arising from the same impugned judgment, they are heard and decided together by this common judgment.

(2.) HEARD learned advocate Mr.M.M.Saiyed for the appellant in Criminal Appeal no.1113 of 2008 and learned advocate Mr.M.A.Parekh for the appellant in Criminal Appeal no.1179 of 2008 and learned APP Ms.Jirga Jhaveri for the respondent State in both the appeals.

(3.) THOUGH the impugned judgment is common and both the appellants accused are convicted for the same act of demanding and accepting bribe, the facts of prosecution story is different to some extent for both the appellants and, therefore, it requires to be noted separately.