RAJKUMAR RAMCHANDRA IGAWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.879 of 2015 is preferred under Sec. 374 of Code of Criminal Procedure challenging the judgment and order dtd. 26th August 2015 passed by Additional Sessions Judge, Malshiras in Special Case No.4 of 2011 convicting appellant no.1 for offence u/s.7 of Prevention of Corruption Act ('PC Act') and sentencing him to suffer rigorous imprisonment for two years and to pay fine of Rs.5,000.00 and u/s 13(1)(d) r/w Sec. 13(2) of PC Act and sentencing him to undergo rigorous imprisonment for two years and pay fine of Rs.5,000/-. Appellant no.2 is convicted for offence u/s 12 of PC Act and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.5,000.00 and in default to suffer rigorous imprisonment for three months. Accused no.2 was acquitted. Appeal No.249 of 2018 is preferred by State seeking enhancement of punishment awarded by the Trial Court.

(2.) The appellants were arraigned as accused nos.1 and 3 before Trial Court proceedings.

(3.) Brief facts of the prosecution case are as follows :-