MANHAR ATMARAM FASWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 374 of the Code of Criminal Procedure, 1973 (for short, ' Cr.P.C .') at the instance of the appellant-convict (original accused no.1) and is directed against the judgment and order of conviction and sentence dtd. 27/2/2006 passed by the learned Presiding Officer, Fast Track Court, Valsad, in Special (Corruption) Case No.60 of 2002 (Old Case No.07 of 1994).

(2.) By the aforesaid judgment and order of conviction and sentence, the trial court found the present appellant-original accused no.1 guilty for the offences punishable under Ss. 7 , 13(1)(d) , 13(2) of the Prevention of Corruption Act, 1988, and consequently, sentenced him to undergo imprisonment as under:-

(3.) However, the learned Presiding Officer acquitted the present appellant-original accused no.1 from the charge for the offence punishable under Sec. 12 of the Prevention of Corruption Act as well as under Sec. 120B of the Indian Penal Code.