SHABBIR MOHAMED ISHAQUE BAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against Appellant's conviction by the learned Special Judge, Pune, for offences punishable under Sections 7 and 13 (1) (d) read with 13(2) of the Prevention of Corruption Act and sentence of R.I. for three years and a fine of Rs. 1,000/-or in default to undergo further R.I. for three months, imposed upon the Appellant on each of the two counts.

(2.) Facts which are material for deciding this appeal are as under:

(3.) On completion of investigation, the papers were sent to the Collector, who was the sanctioning authority for authorizing prosecution of the Appellant and co accused Dnyaneshwar. Upon receipt of requisite sanction from the Collector, charge sheet was sent.