SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was charged for commission of offences punishable under Sections 7 and 13(l)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, and has been convicted and sentenced to undergo Rigorous Imprisonment for one year and a fine of Rs.500/-, in default, Rigorous Imprisonment for two months for the former offence, and Rigorous Imprisonment for two years and a fine of Rs.600/-, in default, Rigorous Imprisonment for three months for the latter offence.

(2.) Prosecution has examined in all eleven witnesses.

(3.) Panch witness one Shri. Ramesh Ambadas Linge has not been examined.