REGENT COMPUTRONICS PVT. LTD.

Satish Ganpatrao Suryavanshi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PANALAL DAMODAR RATHI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. DNYANESHWAR LAXMAN RAO WANKHEDE [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [REFERRED TO]
KASHINATH AHIRE VS. THE STATE (DELHI ADMINISTRATION) [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KRISHNA KUMAR VS. DIVISIONAL ASSISTANT ELECTRICAL ENGINEER [REFERRED TO]
MOHANLAL KESHAVLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
BISMILLAKHA SALARKHA PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAURAO MAROTRAO MANEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the Judgment and order dated 31st March, 2015 passed by learned Special Judge Ichalkaranji, Dist. Kolhapur in Special Case No.01 of 2008 convicting the appellant for the offence under Section 7 of Prevention of Corruption Act, 1988 (for short "PC Act") and Section 13(1)(d) r/w Section 13(2) of the PC Act, wherein the applicant is sentenced to suffer rigorous imprisonment for two years on each count.

(2.) The brief facts of the prosecution case are as under: -

(3.) Charge was framed on 25th July, 2011. The motive as per evidence of PW-1 is contrary to charge. It reads as follows:-

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SATISH GANPATRAO SURYAVANSHI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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