STATE OF GUJARAT Vs. VINAYKANT RAMANLAL DALAL

JUDGEMENT

(1.) Both these appeals are arising out of the common impugned judgment and order dated 21.02.1992 passed in Special Case No. 11 of 1989 by the learned Special Judge of Court No. 2 of the City Sessions Court, Ahmedabad, They are heard together and decided together by this common judgment.

(2.) Criminal Appeal No. 325 of 1992 is preferred by the convict accused, who has been convicted under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947, though he was acquitted under Section 161 of the Indian Penal Code, which was in force at the relevant point of time. Thereby accused Vinaykant R. Dalal was awarded simple imprisonment for a period of 1 year and to pay a fine of Rs. 1000/- and in default of payment of such fine he has to undergo further simple imprisonment for a period of 3 months.

(3.) I have heard learned advocate Mr. K. B. Anandjiwala for the accused and learned APP Ms. Jirga Jhaveri for the State and perused the record and proceedings containing entire evidence adduced before the trial Court.