RAMESHBHAI NAROTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present appeal, the appellant accused challenges the judgment and order of conviction dated 29.10.2005 passed by the learned Special ACB and Additional Sessions Judge, Gandhinagar, in Special ACB Case No.1 of 2005, by which, the appellant accused herein is convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988, (hereinafter referred to as 'the Act') to undergo two years' rigorous imprisonment and to pay a fine of Rs.7,000/and in default thereof, to undergo further simple imprisonment for three months', and for the offence punishable under Sections 13(2) read with 13(1)(d), 1, 2, 3 of the said Act, to undergo rigorous imprisonment for two years' and to pay a fine of Rs.7000/, and in default thereof, to undergo further simple rigorous imprisonment for three months'. Hence, the appellant accused was ordered to pay the total amount of fine of Rs.10,000/. Both the sentences were ordered to run concurrently.

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

(3.) THEN the prosecution has produced the following oral evidence: