MARUTI B. NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) The applicant stands convicted for an offence punishable under Sec. 7 of the Prevention of Corruption Act and has been sentenced to undergo simple imprisonment for a period of six months and to pay fine of Rs.25,000.00 and in default to undergo further simple imprisonment for a period of two months. The applicant also stands convicted for an offence punishable under Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act and sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs.75,000.00 and in default to undergo further simple imprisonment for a period of four months and sentences to run concurrently.

(2.) The above appeal is admitted by separate order passed today.

(3.) I have heard the learned Counsel for the applicant and learned Special Public Prosecutor for the Respondents on this application.