SHRIKANT SADANAND JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal under Section 374 of Code of Criminal Procedure challenging the judgment and order dated 28th January 2010 passed by learned Additional Sessions Judge, Thane in Special Case No.9 of 2004 convicting the appellant for the offence punishable u/s 7 of Prevention of Corruption Act, 1988 and sentencing him to undergo simple imprisonment for six months and to pay fine of Rs.500/- and also convicting him for the offence punishable u/s 13(1)(d) r/w Section 13(2) of Prevention of Corruption Act, 1988 ('P.C. Act' for short) and sentencing him to undergo simple imprisonment for one year and to pay fine of Rs.1,000/-. During pendency of the appeal the sentence of imprisonment has been suspended and bail has been granted to the appellant by this Court.

(2.) The prosecution case is as under :

(3.) Charge under Sections 7, 13(1)(d) r/w Section 13(2) of P.C. Act were framed against the accused. The accused denied the charges. The defense of the accused is of total denial.