KASHINATH SITARAM MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The judgment and order dtd. 26/9/2005 passed by learned Special Judge, Washim (learned Trial Judge) in Special Case No.3/2002 is the subject-matter of challenge in the present appeal by the appellant (the accused).

(2.) By the judgment impugned in the appeal, 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.5000.00, in default, to undergo further simple imprisonment for three months.

(3.) Learned Trial Judge directed that all sentences of the accused shall run concurrently and set-off under Sec. 428 of the Code of Criminal Procedure was also given to him since he was in jail.