VILAS YADAVRAO NIMBALKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned APP for State.

(2.) The appellant herein is convicted for offence punishable under Sec. 7 of the Prevention of Corruption Act and is sentenced to undergo R.I. for a period of 6 months and to pay fine of Rs. 1000/ - i.d. to suffer R.I. for 3 months. He is also convicted for offence punishable under Sec. 13(d)(i) of the Prevention of Corruption Act and is sentenced to undergo R.I. for a period of one year and to pay fine of Rs. 1000/ - i.d. to suffer R.I. for 3 months in Special Case No. 2 of 1989 by Special Judge, Sangli vide Judgment and Order dated 30/9/1992. Hence, this Appeal.

(3.) There was no assistance rendered by the advocate for appellant. Upon perusal of the roznama in the present case, it appears that -