CHANDRAKANT NIVRUTTI PAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has challenged the Judgment and Order dtd. 12/1/2007 passed by Special Judge (Anti Corruption), Nashik in Special Case (ACB) No.9 of 2000 convicting the Appellant for the offences under Ss. 7, 13(1)(d) r/w Sec. 13(2) of Prevention of Corruption Act ('P.C Act'). For the offence punishable u/s.7 of P.C.Act, Appellant is sentenced to suffer imprisonment for six months and to pay fine of Rs.1,000.00 For rest of the offences punishable u/s.13(1)(d) r/w 13(2) of P.C Act, Appellant is sentenced to suffer imprisonment for one year and to pay fine of Rs.1,000.00. Both the sentences were directed to run concurrently.

(2.) The case of prosecution is as follows :-

(3.) Charge was framed against accused vide order dtd. 10/7/2006. Pursuant to the order framing charge, prosecution examined four witnesses. PW-1 Kailas Bhaskar Khairnar is the original complainant. PW-2 Vasudev Yeshwant Chandras is the panch witness. PW-3 Pravin J. Shinde is the Deputy Collector/Sanctioning Authority. PW-4 Prabhakar P. Shelke is the Investigating Officer. Statement of accused was recorded u/s.313 of Code of Criminal Procedure.