MADHUSUDANBHAI PARBATJI VAJA MANAGER Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) CRIMINAL Appeal No. 582 of 2001 is preferred by the original accused No.1, whereas, Criminal Appeal No. 584 of 2001 is preferred by the original accused No.2, whereby, they have challenged the judgment and order of the learned Special Judge and Addl. Sessions Judge, Ahmedabad (Rural) at Gandhinagar (for short, 'the trial Court'), Dated : 19.07.2001, whereby, the trial Court convicted the accused Nos. 1 and 2 for the offence punishable under Sections 7 and 12 of the Prevention of Corruption Act, 1988 ('the Act', for short) and sentenced them to undergo rigorous imprisonment for 24 months and to pay fine of Rs.5,000/ - by each of them and in default to undergo further simple imprisonment for three months. The trial Court also convicted accused Nos. 1 and 2 for the offence punishable under Section 13(1)(d)(1)(2)(3) read with Section 13(2) of the Act and sentenced them to undergo rigorous imprisonment for 40 months and to pay fine of Rs.5,000/ - by each of them and in default to undergo simple imprisonment for three months.