BHALABHAI KARSANBHAI DHUMADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri. Pandya learned APP waives service of rule for respondent State.

(2.) The learned Special Judge(ACB), Gandhinagar, in his order dated 4.07.2006 has convicted the applicant, original accused No. 3 in Special (ACB) Case No. 14 of 2001 for commission of offences under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988. The applicant is sentenced to undergo Rigorous Imprisonment for a period of one year and to pay fine of Rs.10,000=00, in default thereof, to undergo further Simple Imprisonment for a period period of two months for commission of the offence under Section 7 of the Corruption Act, 1988. The applicant is also sentenced to undergo Rigorous Imprisonment for a period of three years and to pay fine of Rs.10,000=00, in default thereof, to undergo further simple imprisonment for two months for commission of offences under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. The sentences are ordered to run concurrently.

(3.) Being aggrieved and dissatisfied with the impugned conviction order dated 4.07.2006 passed in Special (ACB) Case No. 14/2001, the applicant has preferred Criminal Appeal No. 1233 of 2006. The Court has admitted the appeal. The applicant has made present application in the Criminal Appeal seeking suspension of conviction and sentences and prayed for bail during the pendency of the main appeal. The applicant has already paid the amount of fine.