RAJENDRAKUMAR LAXMICHAND GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant stands convicted for an offence punishable under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act and sentenced to R.I. for one year and to pay fine of Rs. 5,000/-, in default of which to undergo further R.I. for three months and R.I. for one year and to pay fine of Rs. 5,000/-, in default of which to undergo R.I. for three months, by the Special Judge, Jalgaon, by judgment dated 18.1.2001, in Special Case No. 56 of 1996, by this appeal questions the correctness of his conviction and sentence. Facts, in brief, as are necessary for the decision of this appeal, may briefly be stated thus:-

(2.) On the basis of the afore said complaint, an offence was registered against the accused. PW 4 Ramchandra granted the necessary sanction to prosecute the appellant at Exh. 20. Further to the filing of the charge sheet, the Trial Judge vide Exh. 4 framed charge against the appellant and accused no. 2 for offence punishable under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act r/w Section 34 of the Indian Penal Code.

(3.) The accused denied their guilt and claimed to be tried.