REGENT COMPUTRONICS PVT. LTD.

Manohar Sahadev Parab Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
BISMILLAKHA SALARKHA PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
AVINASH SITARAM GARWARE VS. STATE OF MAHARASHTRA [REFERRED TO]
JIVANDHAR VS. THE STATE OF MAHARASHTRA [REFERRED TO]
SURESH PURUSHOTTAM ASHTANKAR VS. THE STATE OF MAHARASHTRA [REFERRED TO]
NAMDEO S/O BAKARAMJI PAGARE VS. STATE OF MAHARASHTRA, THROUGH ITS ANTI CORRUPTION [REFERRED TO]
ANIL KRISHNARAO APASHINGKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Appellant has questioned legality and correctness of Judgment and Order dtd. 25/2/2009 passed by the learned Special Judge, Ichalkaranji in Special Case No.05 of 2005, convicting him under Sec. 7 and Sec. 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 (for short, "the P.C.Act" ) sentenced him to suffer rigorous imprisonment for one year and to pay a total fine of Rs.10,000.00.

(2.) Heard Mr. Joshi, learned Advocate for the Appellant and Mr. Patil, learned APP for the State. Perused entire record.

(3.) Prosecution case in brief is as under:-

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MANOHAR SAHADEV PARAB Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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