STATE OF GUJARAT Vs. RESHMA ABDULLA IRANI

JUDGEMENT

(1.) Though served with the notice issued by this Court, the respondent-accused has not remained present before this Court either in person or through an advocate and oppose the present appeal.

(2.) This enhancement appeal is being filed by the appellant- State under Sec. 377 of the Code of Criminal Procedure, 1973, against the judgment and order of conviction and sentence dtd. 16/2/2009 passed by the learned Presiding Officer, Fast Track Court No.3, Vadodara, in Special (A.C.B.) Case No.14 of 2008.

(3.) By the aforesaid judgment and order of conviction and sentence, the learned Presiding Officer was pleased to convict the respondent-accused for the offence punishable under Sec. 12 of the Prevention of Corruption Act, and consequently, sentenced him to suffer simple imprisonment for six months along with fine of Rs.2,000.00=00, and in default of payment of fine, to further undergo simple imprisonment for one month.