VIJAYKUMAR SHANTILAL TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant-original accused No. 1 has prayed for bail pending hearing and final disposal of the Criminal Appeal filed against the order of conviction and sentence passed by the learned Special Judge, Fast Track Court, Kheda at Nadiad in Special (ACB) Case No. 15 of 1999. The applicant is original accused No. 1 and accused No. 2 has been acquitted by the learned trial Judge. However, the learned trial Judge has found that the applicant-accused No. 1 is guilty of the charge of offence punishable under Section 12 and under Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act.

(2.) THE accused was on bail pending trial and learned Judge after recording conviction has convicted the present applicant for the offence punishable under Section 13 (1) (d) and 13 (2) of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs. 2,000/- (Rupees Two Thousand Only), in default of payment of fine to undergo six months simple imprisonment. No separate sentence has been awarded for the offence punishable under Section 7 of the Prevention of Corruption Act.

(3.) RULE. Mr. Desai, learned A. P. P. , for the respondent-State waives service of notice of rule.