REGENT COMPUTRONICS PVT. LTD.

DEVIDAS Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AJAY KUMAR GHOSHAL AND ORS VS. STATE OF BIHAR [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
HUSSAINARA KHATOON III VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
MOHD HUSSAIN @ JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO]
MOHD HUSSAIN ALIAS JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO]
C.B.I. VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
ISSAC @ KISHOR VS. RONALD CHERIYAN [REFERRED TO]
NASIB SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 4/9/2009 passed by learned Judge, Special Court (ACB), Nagpur (learned Judge of the Special Court) in Special Case No.7/2002.

(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 undergo rigorous imprisonment for three years and to pay fine Rs.10,000.00, in default, to undergo simple imprisonment for three months.

(3.) Brief facts of the prosecution case are as under:

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DEVIDAS Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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