PRAKASH HARISHCHANDRA MANDALIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is under Section 374(2) of the Code of Criminal Procedure, 1973 read with Section 27 of the Prevention of Corruption Act, 1988.

(2.) The learned Special Judge, (Under Prevention of Corruption Act) Pune, at Pune by judgment and order dated 30th August, 2004 convicted the appellant for committing the ofence punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (' PC Act ' for short) and sentenced to sufer rigorous imprisonment for two years and fne of Rs.4,000/- each.

(3.) Prosecution case and evidence: