(1.) Both these criminal appeals are arising out of the same impugned judgment and order in Sessions Case (ACB) No. 8 of 1995 passed by the learned Additional Sessions Judge, 7th Fast Track Court, Rajkot on 15/6/2005 and therefore, both these appeals are being decided by this common judgment.
(2.) Criminal Appeal No.1351 of 2005 has been filed under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') by the appellant - original accused against the judgment and order of conviction in Sessions Case (ACB) No. 8 of 1995 passed by the learned Additional Sessions Judge, 7th Fast Track Court, Rajkot (hereinafter referred to as 'the learned Trial Court') on 15/6/2005, whereby, the learned Trial Court has convicted the appellant for the offences punishable under Ss. 7, 13(1)(d)1,2,3 read with 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the P.C.Act'). The appellant of Criminal Appeal No. 1351 of 2005 and the respondent of Criminal Appeal No. 2506 of 2005 is hereinafter referred to as 'the accused No.1' as he stood in the original case, for the sake of convenience, clarity and brevity.
(3.) Criminal Appeal No.2506 of 2005 has been filed by the Appellant - State under Sec. 377 of the Code against the impugned judgment and order of conviction in Sessions Case (ACB) No. 8 of 1995 passed by the learned Additional Sessions Judge, 7th Fast Track Court, Rajkot for enhancement of the sentence of the respondent - the appellant of Criminal Appeal No. 1351 of 2005.