RAMESHCHANDRA MADHAVLAL MIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The aforementioned both the appeals arise out of the same judgment of conviction recorded by the learned Special Judge, Amreli in Special Case No. 10 of 2000. Therefore, they are being heard and decided by this common judgment.

(2.) The appellants have preferred the present appeals under section 374(2) of the Code of Criminal Procedure, 1973 against the judgment of conviction dated 19.11.2003 rendered by learned Special Judge, Amreli in Special Case No. 10 of 2000.

(3.) The appellants have been charge-sheeted for having committed the offence punishable under Sections 7, 12, 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988. The trial of the said case was conducted before the learned Special Judge, Amreli. At the conclusion of the trial, the learned Special Judge, Amreli was pleased to hold the present appellants guilty for having committed the offences punishable under Section 13(2) read with section 13 (i) (d) of the Prevention of Corruption Act, 1988, and has directed them to suffer rigorous imprisonment for a period of 5 years with a fine of Rs. 25,000/- and in default of payment of fine to suffer further simple imprisonment for a period of 6 months. The appellants of course have been acquitted of the offences punishable under Sections 7 and 12 of the said Act. Being aggrieved by the same, the appellants have preferred the aforesaid Criminal Appeals before this Court.