REGENT COMPUTRONICS PVT. LTD.

Asha Babarao Vitalkar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BHIVA DOULU PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
PANALAL DAMODAR RATHI VS. STATE OF MAHARASHTRA [REFERRED TO]
M O SHAMSUDHIN VS. STATE OF KERALA [REFERRED TO]
MOHMOODKHAN MAHBOOBKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. RASHID BABUBHAI MULANI [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
STATE OF PUNJAB VS. SOHAN SINGH [REFERRED TO]
SURYABHAN S O SHRAWAN SAWAITUL PATWARI VS. STATE OF MAHARASHTRA [REFERRED TO]
TRYAMBAK LILAJI BINNAR VS. STATE OF MAHARASHTRA [REFERRED TO]
C.B.I. VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
VINOD VS. THE STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMRAO MAROTRAO KHAWALE [REFERRED TO]

JUDGEMENT

(1.) The appellant (accused) has challenged judgment and order of conviction and sentence dtd. 28/2/2005 passed by learned Judge, Special Court, designated under The Prevention of Corruption Act, 1988 (learned Judge of the trial court), Nagpur in Special Case No.5/1996.

(2.) By the said judgment and order of conviction impugned, learned Judge of the trial court convicted the accused for offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (the said Act) and sentenced him to suffer simple imprisonment for one year and to pay fine Rs.1000.00, in default, to suffer simple imprisonment for three months.

(3.) During pendency of the appeal, the accused died and his legal heirs proceeded with the appeal with leave of the court.

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ASHA BABARAO VITALKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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