(1.) This appeal is preferred under Sec. 374 of Code of Criminal Procedure (for short "Cr.P.C.") challenging the judgment and order dtd. 16/12/1997 passed by the Special Judge, Greater Bombay, in Special Case No.33 of 1990, convicting the appellant for offences punishable under Ss. 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short "PC Act") and sentenced him to suffer rigorous imprisonment for two years and to pay fine of Rs.2,000.00.
(2.) The brief facts of the prosecution case are as under :-
(3.) Charge was framed against the accused for offence punishable under Sec. 7, 13(1)(d) r/w Sec. 13(2) of PC Act vide order dtd. 16/9/1991.