BHANUDAS BABURAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal challenges the judgment and order dated 03 rd March, 2009 passed by Special Judge, City Civil and Sessions Judge, Greater Bombay in ACB Special Case No. 17 of 2000, convicting the appellant for the ofence punishable under Section 7 of Prevention of Corruption Act, 1988 and sentencing him to sufer rigorous imprisonment for 6 months and to pay fne of Rs.1,000/-. The appellant is also convicted for the ofence punishable under Section 13 (1) (d) read with 13 (2) of Prevention of Corruption Act , 1988 and sentenced to sufer rigorous imprisonment for 1 year and to pay fne of Rs.1,000/-. Both the substantive sentences shall run concurrently.

(2.) The prosecution case is as under:-

(3.) Charge was framed on 7th February 2007. Four witnesses were examined by the prosecution. (PW No.1) Dilip Govind Shrirao, Deputy Commissioner of Police accorded sanction. (PW No.2) Peregrine Virendra Gomes is complainant. (PW No.3) Chandrashekhar Narayan Waichal is panch witness. (PW No.4) Mr. Abhay Ramrao Shastri is Investigating Oficer.