ANITA SHANKAR MUKKAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Judge, Special Court, Wardha (learned Judge of the trial court) rendered judgment dtd. 30/9/2005 in Special Case No.1/2001 whereby the appellant (the accused) is convicted and, therefore, the said judgment is under challenge in this appeal.

(2.) By the judgment impugned in the appeal, for offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (the said Act), the accused is sentenced to undergo rigorous imprisonment for three years and to pay fine Rs.2000.00, in default, to undergo further rigorous imprisonment for six months.

(3.) During the pendency of the appeal, the accused expired and, therefore, his legal heir, i.e. wife, was brought on record to prosecute the appeal further.