PRAVINBHAI BAVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 374 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') at the instance of the appellant-convict (i.e. the original accused no.1) and is directed against the judgment and order of conviction and sentence dtd. 30/6/2006 passed by the learned Special Judge and Presiding Officer, 15th Fast Track Court, Vadodara, in Special (ACB) Case No.1 of 2002.

(2.) By the aforesaid judgment and order of conviction and sentence, the trial court held the present appellant-accused no.1 guilty and convicted him for the offences punishable under Ss. 7, 12, 13(1)(d), 13(2) of the Prevention of Corruption Act, 1988 (for short, the 'Corruption Act'). Consequently, the trial court sentenced the appellant-accused to undergo rigorous imprisonment for two years with a fine of Rs.3,000.00=00 and in default of payment of fine, further to undergo simple imprisonment for two months.

(3.) The case of the prosecution in a nutshell is as under :