MANOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging judgment and order of the Special Judge at Aurangabad in Special Case No. 01/1993. By the impugned judgment and order the Appellant herein was convicted Under Section ec. 248(2) of the Code of Criminal Procedure for the offence punishable Under Section ec. 7 of the Prevention of Corruption Act 1988 and he is sentenced to suffer R. I. for 6 months and to pay fine of Rs. 1,000/in default to suffer further R. I. for three month. He is further convicted for the offence punishable Under Section ec. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act 1988 and he is sentenced to suffer R. I. for one year and to pay fine of Rs. 1,000/and in default to suffer further R. I. for six months. Both the sentences are directed to run concurrently.

(2.) The prosecution case in nutshell is as under:

(3.) Further, case of the prosecution is that, complainant on 22.09.1992 had given an application in the said office for issuing ration card. At first complainant met one Mr. Sonwane, who endorsed on the application and had sent him to Mr. Bansode clerk. Mr. Bansode clerk directed him to meet accused and accordingly printed form along with the document were handed over by the complainant to the accused.