SHRIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(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. 31/7/2017 passed by learned Additional Sessions Judge-4 and Special Judge, Chandrapur in Special ACB Case No.2/2009.

(2.) By the said judgment and order of conviction, appellant Shrikant s/o Vishnu Rathod is convicted for offence punishable under Sec. 12 read with Ss. 7 and 13 of the Prevention of Corruption Act, 1988 (of the said Act) and sentenced him to suffer rigorous imprisonment for six months and to pay fine Rs.5000.00, in default, to undergo rigorous imprisonment for two months. Appellant Vijaysingh s/o Krushnasingh Thakur is convicted for offence punishable under Sec. 7 of the said Act and sentenced him to suffer rigorous imprisonment for two years and six months and to pay fine Rs.5000.00, in default, to undergo rigorous imprisonment for two months.

(3.) Criminal Appeal No.367/2017 is filed by Shrikant s/o Vishnu Rathod, accused No.2. Whereas, Criminal Appeal No.384/2017 is filed by Vijaysingh s/o Krushnasingh Thakur, accused No.1.