SAKHARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri R.K. Tiwari, learned counsel for the appellants and Mrs. M.H. Deshmukh, learned Additional Public Prosecutor for the respondent.

(2.) The conviction of the Sakharam s/o Namdeo Jadhao, original appellant - accused for the offence punishable under Section 7 and under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as Act of 1988), is challenged in this Appeal.

(3.) For the offence punishable under Section 7 of the 1988 Act, the appellant is sentenced to suffer Rigorous Imprisonment for six months and fine of Rs.100/-, in default thereof to suffer further R.I. for 15 days. For the offence punishable under Section 13(2) read with Section 13(1)(d) of the Act of 1988, the appellant is sentenced to suffer R.I. for one year and fine of Rs.100/-, in default thereof to suffer further R.I. for 15 days. Both the substantive sentences were directed to run concurrently.