RAMCHANDRA AMOGEPPA PUJARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WHEN the matter was called out nobody appeared for the accused. I therefore heard the learned A. P. P. , for the State.

(2.) THE accused is convicted under the Prevention of Corruption Act by the Special Judge, Solapur by judgment dated 29-8-1992 and is sentenced to R. I. for two years and pay fine of Rs. 1000/- under section 7 of Prevention of Corruption Act and is also convicted under section 13 (2) of the Prevention of Corruption Act and is awarded same sentence.

(3.) ACCUSED was a Police Constable attached to Barshi Police Station. Complainant Subhash Chavan was called by him in the Police Station regarding a complaint lodged against Subhash Chavan by Jagdale and his family to the effect that Subhash Chavan and his family members were harassing the said Jagdale.