(1.) These two appeals are heard together and disposed of by this common judgment since these appeals arise out of the same judgment and order of conviction and sentence dtd. 21/7/2014 passed by learned Special Judge, Chandrapur (learned Judge of the trial court) in Special ACB Case No.10/2008.
(2.) By the said judgment and order of conviction, appellant Prabhat s/o Ram Ambhulkar is convicted for offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (of the said Act) and sentenced him to suffer rigorous imprisonment for one year and to pay fine Rs.500.00, in default, to suffer rigorous imprisonment for three months.
(3.) Criminal Appeal No.444/2014 is filed by Prabhat s/o Ram Ambhulkar, accused No.1. Whereas, Criminal Appeal No.448/2014 is filed by Prashant s/o Shankar Chatreshwar, accused No.2.
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