KARBHARI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are decided by this common Judgment.

(2.) Criminal Appeal No. 407 of 2000 is filed by Karbhari S/o Vithoba Tupe, accused No. 1 before the trial Court. Criminal Appeal No. 404 of 2000 is filed by Prabhulal S/o Chandanlal Jaiswal, accused No. 2 before the trial Court. The appellants will be referred by their original position before the trial Court in the present Judgment.

(3.) By Judgment and Order of conviction, learned Special Judge [A.C.], Aurangabad in Special Case No. 10/1995 dated 21/09/2000 convicted accused No. 1 for the offence punishable u/s 7, 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988.