VIRABHAI BHANABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been filed by the appellant under Section 374 of the Criminal Procedure Code, against the judgment and order dated 2.7.1999 passed by learned Special Judge, Panchmahals, Godhra, in Special Case No.10 of 1995, whereby the appellant was convicted of the charge for offence punishable under Section 7 of the Prevention of Corruption Act (herein after referred to as "the Act" for short) and sentenced to undergo rigorous imprisonment for two years and a fine of Rs.200/ - was imposed and in default, to further undergo rigorous imprisonment of one month, the appellant was also convicted for offence under Section 13 (1) (d) read with Section 13 (2) of the Act and sentenced to undergo rigorous imprisonment for three years and imposed a fine of Rs.500/ - and in default, to further undergo rigorous imprisonment for six months. The sentences were ordered to run concurrently.

(2.) SHORT facts of the prosecution case are as under:

(3.) I have heard learned advocates appearing on both sides.