RAJESH ROOPCHAND MOTGHARE 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 respondent - State. I have carefully perused the impugned judgment and order and also record of the case.