ANAND MURLIDHAR SALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Court of Special Judge (Under the Prevention of Corruption Act), Pune by the judgment and order dated 25th August, 2004 passed in Special Case No.25 of 2001, Shivgan convicted the appellant for the ofences punishable under Sections 7, 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.5,000-- in default to sufer rigorous imprisonment for fve months separately for both the ofences. It is against the conviction and sentence, this appeal is preferred.

(2.) Heard Mr. Tajane, learned counsel for the appellant and Mr. Dabke, learned Additional Public Prosecutor for the State.

(3.) This is a trap case, in which the appellant was alleged to have accepted the amount of Rs.1,500--, a illegal gratifcation while working as 'Senior Clerk' in the ofce of the Executive Engineer, Implementation Wing, Town Planning, Yerwada, Pune for drawing and lodging bills in treasury relating to arrears of pay due to complainant.