GOVIND YESHWANT ADSULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant challenges the Judgment and Order dtd. 11/3/2003 passed by learned Special Judge Solapur in Special Case No. 04 of 2001 convicting the Appellant for offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 and sentencing him to suffer Rigorous Imprisonment for two years and also convicting him for the offence punishable under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988.

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

(3.) Charge was framed vide order dtd. 18/11/2000 for offence under Sec. 7 of the Prevention of Corruption Act and Sec. 13(2) read with 13(1)(d) of the Prevention of Corruption Act.