STATE OF GUJARAT Vs. RAMJIBHAI VALJIBHAI GOHIL

JUDGEMENT

(1.) The present Criminal Appeals Nos.1795 of 2005 and 342 of 2005 have been preferred under Ss. 377 and 384 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the State and the convict, respectively, and are directed against the judgment and order dtd. 28/1/2005 passed by the learned Special Judge and Additional Sessions Judge, Fast Track Court No.6, Jamnagar, in Special Case No.10 of 1997.

(2.) By the aforesaid judgment and order of conviction and sentence, the trial court has held the appellant-accused guilty and convicted him for the offences punishable under Ss. 7 and 13(2) of the Prevention of Corruption Act, and consequently, he has been sentenced to undergo imprisonment as under :-

(3.) Since both these appeals arise from a selfsame judgment and order passed by the trial court, they have been heard together and are being disposed of by this common judgment and order.