JAYANT PURUSHOTTAM DHAIGUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE appeals, directed against Judgment dated 11-12-1991 delivered by the learned Special Judge, Solapur in Special Case No.4 of 1987, are being disposed of by this common Judgment. Criminal Appeal No.683 of 1991 is filed by the original accused Nos.1 to 4 and 6, Criminal Appeal No.684 of 1991 is filed by the original accused No.5, 10 and 23, Criminal Appeal No.695 of 1991 is filed by the original accused No.14 and Criminal Appeal No.70 of 1992 is filed by the original accused No.24 challenging their convictions for various offences and sentences imposed upon them by the learned Special Judge. Appeal No.229 of 1992 is filed by the State challenging acquittal of the original accused Nos.1 to 3 for some of the offences with which they were charged. For the sake of convenience appellants in these Appeals challenging their convictions are referred to by their numbers as accused in the trial Court.

(2.) FACTS which are material for deciding these Appeals are as under :-

(3.) IN the course of investigation panchanamas were drawn up and statements of witnesses were also recorded to show that works were not executed. Documents showing fabrication of record to indicate execution of works and making payments were seized. On completion of investigation, sanction to prosecute accused Nos.1 to 3 was sought from appropriate authority and on receipt of the sanction, charge sheet was lodged with the learned Special Judge, Solapur.