SANJAY RAMDAS KALMEGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with judgment and order of conviction and sentence dtd. 31/8/2005 passed by learned Special Judge, Khamgaon (learned Judge of the trial court) in Special Anti Corruption Case No.01/2003, the appellant (accused) has preferred this appeal.

(2.) By the said judgment impugned, the accused is convicted for offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (the said Act) and sentenced to suffer simple imprisonment for six months and to pay fine Rs.500.00, in default, to suffer further simple imprisonment for two months.

(3.) In brief, the prosecution case runs as follows: