(1.) The appellant (accused) has challenged judgment and order of conviction and sentence dtd. 23/3/2005 passed by learned Special Judge, under the Prevention of Corruption Act, 1988, (learned Judge of the trial court), Nagpur in Special Criminal Case No.8/1998.
(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 six months and to pay fine Rs.300.00, in default, to suffer simple imprisonment for fifteen days.
(3.) Facts of the prosecution case in brief, emerge from recorded evidence adduced, are as under: The accused at the material time was working as Assistant Sub Inspector at Police Station Andhalgaon, taluka Mohadi, district Bhandara Police Station. Complainant Ramesh Bhonde, resident of village Dongargaon, taluka Mohadi, district Bhandara, is cobbler by profession.
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