DEVENDRABHAI RATILAL VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocates appearing for the respective parties.

(2.) BY way of this Appeal, the Appellant original accused has felt aggrieved by the judgment and order of conviction dated 05.01.2001 of the learned Special Judge, Court No.3, Ahmedabad in Special Case No.9/1993 whereby the appellant herein was convicted of the offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to in short as 'the Act') and was awarded the following punishments : - <FRM>JUDGEMENT_93_LAWS(GJH)4_2015.htm</FRM>

(3.) THE case in brief is as under : - The appellant herein was working as a Phone Inspector at Jamnagar during the year 1992. The complainant herein Gordhanbhai Gokaldas Modi was having his business at Jamnagar and having a telephone connection in one shop, out of the three shops of his. These shops were adjacent to each other. He had a telephone extension in one of the shops which was unauthorised.