ARVIND DIGAMBAR PETKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellant has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 19.9.2001 passed by the learned Special Judge, Ahmedabad in Special Case No. 14 of 1992, whereby, the learned Judge has convicted the appellant under sec. 7 of the Prevention of Corruption Act and sentenced to undergo two years R/I and to pay a fine of Rs. 1000/ -each, in default, to undergo further R/I for two months. The appellant is also convicted under sec. 13(1)(d) read with sec. 13(2) of Prevention of Corruption Act and sentenced to undergo R/I for a period of two years and to pay a fine of Rs.1000/ -, in default, to undergo further R/I for two 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. 3. The appellant accused pleaded not guilty and claimed to be tried.