DNYANDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is against the judgment and order dtd. 31/5/2004 passed by the learned Special Judge and Additional Sessions Judge, Kopargaon in Special Case No. 01/1999, whereby the present appellant-accused is held guilty of the offence punishable under Sec. 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 ( 'P.C. Act ' for short). He is sentenced to suffer Rigorous Imprisonment (R.I.) for two years and to pay fine of Rs.2500.00 in default to suffer Simple Imprisonment (S.I.) for six months for the offence under Sec. 7 of P.C. Act. He is further sentenced to suffer R.I. for three months and to pay fine of Rs.2500.00 in default to suffer S.I. for six months for the offence under Sec. 13(2) of P.C. Act. Both the substantive sentences are directed to run concurrently.

(2.) The story of the Prosecution in short is as below:

(3.) On 14/5/1998, panchas were called to the office of ACB and trap was arranged. The prosecution alleged that the trap was successful. After the trap, investigation was carried out and the charge-sheet came to be filed. The prosecution came to be launched against the appellant. On recording the evidence and holding a trial, the learned trial Judge held the accused guilty of the said offences of P.C. Act and thus the accused is before this Court.