GOVINDSINH KARANSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellants have preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 28.4.1999 passed by the learned Special Judge (CBI), Court No. 3, Ahmedabad in Special Case No. 15 of 1993, whereby, the learned Judge has convicted the appellants under sec. 1391)(d) read with section 13(2) of the Prevention of Corruption Act and sentenced to undergo S/I for one year. The appellants are also convicted under sec. 7 of Prevention of Corruption Act and sentenced to undergo S/I for a period of six months and to pay a fine of Rs.200/ -, in default, to undergo further S/I for fifteen days. The appellants further convicted under section 120(B) of IPC and sentenced to undergo S/I for six months, which is impugned in these appeal.

(2.) THE brief facts of the prosecution case is as under:

(3.) THE accused was charged vide at Ex. 5. The appellants accused pleaded not guilty and claimed to be tried.