PRALHAD SITARAM YEOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records.

(2.) THIS is an application for suspension of the order of conviction dated 24-8-2000 passed by the Special Judge, Jalgaon in Special Case No. 6/98 in view of the pendency of the Criminal Appeal No. 371/2000 in this Court.

(3.) FACTS in brief, relevant for the decision are that the petitioner has filed Criminal Appeal No. 371/2000 against the judgment and order dated 24-8-2000 passed by the Special Judge, Jalgaon in Special Case No. 6/1998. By the said judgment and order, the Special Judge has convicted the petitioner under sections 7 and 13 (1) (d) read with section 13 (2) of the Prevention of Corruption Act and has sentenced him to under R. I. for one year besides, fine of Rs. 3,000/- for offence punishable under section 7 and R. I. for three years and fine of Rs. 5,000/- for offence punishable under section 13 (2) of the said Act. The appeal filed against the said judgment and order has been admitted by this Court on 8th September, 2000 and while admitting the appeal, has suspended the execution of the sentence imposed by the Special Judge in the said case. By the present application, the petitioner is praying for suspension of the order of conviction passed in the said judgment.