CHANDRAKANT KISAN PUJARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is being pursued by legal representative of the convict questioning the conviction recorded by the learned Special Judge, Sangli, for the offences under sections 7, 13(1) (d) read with 13(2) of the Prevention of Corruption Act, sentencing the appellant to suffer R.I. for one year on each count and fine of Rs. 1,000/- each on the two counts or in default R.I. for one month on each count.

(2.) FACTS which are material in deciding this appeal are as under :-

(3.) LEARNED Special Judge, charged the appellant Chandrakant Pujari for the offences under sections 7, 13(1) (d) read with 13(2) of the Prevention of Corruption Act, 1988 on 26th May, 1999. Since the appellant pleaded not guilty to the charge, he was put at the trial at which prosecution examined in all five witnesses.