(1.) Heard learned counsel for the appellant and learned APP for the State. Perused the paper-book and notes of evidence.
(2.) This is an appeal filed by the appellant-accused No.2. The accused No.2 was convicted by the Special Judge (Anti- Corruption) Pune for an offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (hereafter "P.C. Act", for short) and sentenced to suffer rigorous imprisonment for six months and pay fine of Rs.3,000.00, in default to suffer further rigorous imprisonment for one month. Along with the accused No.1, the appellant was also convicted for an offence punishable under Ss. 13(1)(d) read with 13(2) of the P.C. Act and sentenced to suffer rigorous imprisonment for one year and pay fine of Rs.5,000.00, in default to suffer further rigorous imprisonment for three months.
(3.) PW-1 - Pramod Roopchand Solanki is the complainant. The appellant-accused No.2 was working as a Senior Clerk in Food Distribution Office. PW-1 filed the complaint at Exhibit- 11. Santoshi Roopchand Solanki is the real sister of PW-1. She is having a fair price shop in her name. Once during the investigation, as a result of some alleged irregularities her license was cancelled. In appeal the cancellation order was set aside. A request was made by PW-1 to Mr. Dnyaneshwar Jawanjal, Deputy Commissioner, Pune for processing the renewal of the license in view of PW-1's sister having succeeded in the appeal. PW-1 deposed that Mr. Jawanjal demanded bribe amount of Rs.2,00,000.00. Mr. Jawanjal asked PW-1 to meet Mr. Patki (accused No.1) who was working as a Junior Clerk in the office. After negotiation the amount was reduced to Rs.1,00,000.00.