HIRALAL CHHAGANLAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of common judgment and order of the trial Court, they are heard together and disposed off, by this common judgment.

(2.) CRIMINAL Appeal No. 594 of 2001 is preferred by the original accused No.1, whereas, Criminal Appeal No. 764 of 2001 is preferred by original accused No.2, i.e. the appellants, herein, challenging the judgment and order of the learned Special Judge, Vadodara (for short, 'the Trial Court'), Dated : 19.06.2001, whereby, the trial Court held the accused Nos.1 and 2 guilty and inflicted the punishment of three years rigorous imprisonment on accused No.1 for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 ('the Act', for short), and to pay fine of Rs.10,000/ -, whereas, for the offence under Section 13(1)(d) and 13(2) of the Act to undergo rigorous imprisonment for five years and to pay fine of Rs.10,000/ - and in default to undergo further simple imprisonment for six months for each default. Further, the trial Court inflicted one year's rigorous imprisonment on accused No.2 and to pay fine of Rs.4,000/ - for the offence punishable under Section 12 of the Act and in default to undergo further simple imprisonment for three moths.

(3.) FOR the sake of convenience, the parties shall be referred to as they stood before the trial Court, i.e. the original accused No.1, accused No.2, the original complainant etc.