DEVENDRAKUMAR KANVARPALSINH MINA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chetan Pandya for the appellant, learned Addl. Public Prosecutor Ms. Chandarana for the State and learned Special Public Prosecutor Mr. R.C. Kodedkar for CBI the prosecuting agency.

(2.) Perused the record and proceeding.

(3.) The appellant has been convicted by the impugned judgment dated 20th December 2002 by Special Judge (CBI) Court No. 3 of Ahmedabad city in Special Case No. 24/96. By such impugned judgment the Special Judge has awarded sentence of one year simple imprisonment with a fine of Rs 2000/- and in default of payment of the fine, to undergo further simple imprisonment of 3 months for committing offence under Section 7 of the Prevention of Corruption Act, 1988 with further sentence under section 13(2) of the Act for two years rigorous imprisonment and a fine of Rs 4000/- and in default of payment of such fine to undergo simple imprisonment for three months. The special Judge has also directed that both the sentences shall run concurrently.