SALIMBHAI AZIZBHAI LOHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal No.364 of 2011 is preferred by the appellant-accused against the judgment and order dated 28.02.2011 delivered by the learned Special Judge (A.C.B.), F.T.C. Narmada, Rajpipala in Special A.C.B. Case No.1 of 2009 whereby the appellant has been convicted and sentenced to undergo simple imprisonment for 1 year with fine of Rs.1,000/- and, in default, to undergo simple imprisonment for 1 month under Sections 7, 13(1)(d) of the Prevention of Corruption Act ('the Act' for short). The appellant has also been convicted and sentenced to undergo simple imprisonment for 2 years with fine of Rs.1,000/-, and in default, to undergo simple imprisonment for 1 month under Section 13(2) of the Act. Both the sentences were ordered to run concurrently.

(2.) The short facts giving rise to the present case are that the complainant was the resident of Village-Lachhras, Taluka-Nandor, DistrictNarmada.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the charge sheet against the accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.