HAIBATRAO MADHAVRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order dtd. 28/3/2012 passed by the Special Judge, Amalner in Special Case No.1 of 2012, whereby the appellant was convicted for the offence(s) punishable under Ss. 7 and 13(1)(d) of the Prevention of Corruption Act, 1988 (for short, 'P. C. Act, 1988') and therefore sentenced to suffer rigorous imprisonment for six months and one year, respectively and pay fine of Rs.5,000.00 each. In default of payment of fine, the appellant was directed to suffer rigorous imprisonment for one month and two months, respectively.

(2.) Facts giving rise to the present appeal are as follows:

(3.) The Special Judge, framed the charge (Exh.14). The appellant pleaded not guilty. His defense is of false implication. It is his case that his wife runs a shop of hard-wares, etc. It is the case of appellant that the complainant had purchased a water tank on credit. The complainant paid the appellant the outstanding amount.