AMBADAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order of conviction and sentence dtd. 13/9/2004 passed by learned Judge, Special Court, Wardha (learned Special Judge) in Special Case No.3/1996.

(2.) By the said impugned judgment and order of conviction and sentence, the accused is convicted for offences punishable under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (the said Act). For the offence under Sec. 7 of the said Act, the accused is sentenced to suffer rigorous imprisonment for six months and to pay fine Rs.300.00, in default, to undergo further rigorous imprisonment for two months For the offence under Sec. 13(1)(d) read with Sec. 13(2) of the said Act, he is sentenced to suffer rigorous imprisonment for one year and to pay fine Rs.300.00, in default, to undergo further rigorous imprisonment for two months.

(3.) The prosecution case in a nutshell runs, thus: