RANJITSINGH NARANSINGH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeals are directed against the judgement and order of conviction dated 16.01.1997 passed by the Special Judge, Valsad at Navsari in Special Case No. 02 of 1989, whereby the accused has been convicted of the charges leveled against him. The accused was ordered to undergo rigorous imprisonment for two years for offence Under Section 5(2) of the Prevention of Corruption Act and fine of Rs. 5000/- in default simple imprisonment for six months.

(2.) The facts as per the prosecution could be set out in brief as under:

(3.) Being aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Special Court the accused as well as the State have preferred the present appeals.