PRABHAT T.B. UDC Vs. STATE

JUDGEMENT

(1.) Heard Mr. S. S. Kantak, learned Senior Advocate who appears along with Mr. Rohan Desai and Mr. A. Gosavi for the Appellant and Mr. M. Amonkar, learned Public Prosecutor for the State (CBI).

(2.) The appellant challenges the judgment and order dtd. 15/3/2013 made by the learned Special Judge, North Goa at Panaji in Special Criminal Case No.7/2005 convicting the appellant for the offence under Sec. 13(1)(c) of the Prevention of Corruption Act, 1988 (said Act) and sentencing him to undergo Rigorous Imprisonment for a period of one year, pay fine of Rs.500.00 and in default to undergo simple imprisonment for seven days. By the same judgment and order however, the appellant, came to be acquitted of offence under Sec. 13(1)(d) of the said Act as well as Sec. 420 of the Indian Penal Code (IPC).

(3.) In this case, the Special Judge, on 4/7/2008, framed the following charge against the appellant: