SHAFI ABDUL RAHIMAN KUDALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374 of Cr.P.C. challenging the Judgment and Order dtd. 26/2/1998 passed by learned Special Judge, Solapur in Special Case No. 15 of 1994. Appellant has been convicted for an offence punishable under Sec. 13(2) read with 13(1)(d) of the Prevention of Corruption Act , 1988 (hereinafter referred to as " P.C. Act ") and sentenced to suffer rigorous imprisonment for the period of one and half year and to pay fine in the sum of Rs.1250.00. The Appellant is further convicted for the offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 and sentenced to suffer rigorous imprisonment for the period of nine months and to pay fine in the sum of Rs.750.00. Substantive sentences to run concurrently.

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

(3.) Charge was framed vide order dtd. 22/7/1996 for offences punishable under Sec. 7 , 13(2) read with 13(1)(d) of P.C. Act whichi is as follows:-