SUBHASH GAJANAN KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted for the offence punishable under Section 7 of Prevention of Corruption Act, 1988 and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.5,000/-. He is also convicted for the offence under Section 13(1) (d) r/w 13(2) of Prevention of Corruption Act, 1988 ('P.C Act ' for short) and sentenced to suffer rigorous imprisonment for one year and fine of Rs.5,000/-.

(2.) The case of prosecution is as follows :-

(3.) Charge was framed against appellant-accused on 9th January 2015. The accused pleaded not guilty and claimed to be tried.