VIJAY KUMAR SHARMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Appellant has questioned correctness of Judgment and Order dated 27th September 2012, passed in Special Case No.1 of 2006, by the learned Special Judge, Dadra and Nagar Haveli, Silvassa, thereby convicted him and sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.10,000/- in default of payment of fine, to further suffer rigorous imprisonment for three months for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short, "the P.C. Act") and also sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.15,000/-, in default of payment of fine to further suffer rigorous imprisonment for 6 months for the offence punishable under Section 13(2) read with 13(1)(d) of the P.C. Act. The Trial Court has directed that, both the sentences shall run concurrently.

(2.) Heard Mr. Kulkarni, learned counsel for the Appellant, Ms. Kuttikrishnan, learned counsel for the Respondent No.1-CBI and Mr. Palkar, learned APP for the Respondent No.2-State. Perused entire record.

(3.) The prosecution case in brief is as under :-