NAMDEO Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the conviction recorded for the offences punishable under section 409 and 467 of the Indian Penal Code and under section 13 (1) (c) read with section 13 (2) of the Prevention of Corruption Act, 1988 and consequential sentences to suffer rigorous imprisonment for a period of two years on each of the count and to pay fine of Rs. 500/- on each of the count, awarded by the learned Special Judge, Hingoli in Special Case No. 7/1999, vide judgement and order dated 23.01.2001, the present appeal is preferred.

(2.) The prosecution case, in short, is as under :

(3.) The present case pertains to four accounts.