SHRIRANG Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appellant was convicted for the offences punishable under section 7 and 13 (2) read with section 13 (1) (d) of the Prevention of Corruption Act, 1988, by the learned Special Judge, Parbhani, vide judgement and order dated 16th November, 2000 passed in Special Case No. 2/1994. The appellant was sentenced to suffer rigorous imprisonment for six months and one year, respectively on these counts with further direction to pay fine. Hence, the present appeal.

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

(3.) Pw4, the then Deputy Superintendent of Police Mr. Ramrao Jadhav conducted the investigation. He collected two Government servants as panch witnesses to lay the trap. The pre-trap exercise of demonstration of anthracene powder, the application of the same to the decoy money brought by the complainant was carried and the trap was laid at the house of the appellant on 15th September, 1993. PW2 Sheshrao Phad, one of the panch witnesses was deputed as shadow panch witness with the complainant. A mini tape-recorder was also placed in the underwear pocket of the complainant. He was directed to record the relevant conversation during the trap.