BHAGWAN NIVRUTTI WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted vide Judgment and order dtd. 19/7/2016 passed by the learned Additional Sessions Judge, Nashik in Special Case (ACB) No.7 of 2010 for offence under Sec. 7 of the Prevention of Corruption Act, 1988 (hereinafter referred to as "PC Act") and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.3,000.00. The appellant is also convicted for offence under Sec. 13(1)(d), r/w Sec. 13(2) of the PC Act and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.3,000.00. Both the sentences were directed to run concurrently.

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

(3.) The prosecution examined four witnesses. PW-1 Samadhan Nanasaheb Pingal is the original complainant. PW-2 Nitin Jayprakash Gupta is the Sanctioning Authority. PW-3 Anil Suklal Pawar is the panch No.1 for pre-trap panchanama. PW-4 Pradip Nivrutti Ugale is the Investigating Officer.