RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order passed on 28/8/2006 thereby convicting the appellant of the offences punishable under Section 7 and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) Briefly stated, the facts of the case are as under.:

(3.) I have heard Shri Gandhi, learned Counsel for the appellant and Smt. Deshmukh, learned A.P.P. for the respondentState. I have carefully perused the impugned judgment and order and also record of the case.