BHAGWAN MAHADEO SATHE Vs. STATE

JUDGEMENT

(1.) Heard Shri. Kotwal the learned counsel appearing on behalf of the Appellant and learned APP for the State.

(2.) The Appellant has filed this appeal, being aggrieved by the judgment and order passed by the Special Judge under the Prevention of Corruption Act, 1988 and the Additional Sessions Judge, Greater Bombay in Special Case No.72 of 2001. By the said judgment and order, the Special Judge was pleased to convict the Appellant for the offence punishable under section 7 of the Prevention of Corruption Act and sentenced to suffer R.I. for two years and to pay fine of Rs. 5,000/- and, in default, to suffer S.I. for three months. The Appellant was also convicted for the offence punishable under section 13(i)(d) r/w. 13(2) of the Prevention of Corruption Act and sentenced to suffer R.I. for four years and to pay fine of Rs.5,000/- and, in default, to suffer S.I. for three months.

(3.) The brief facts are as under :-