HANUMANT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Accused Hanumant s/o Yadavrao Pund was convicted by the learned Additional Sessions Judge and Special Judge, Jalna on 21.11.2000 in Special Case No. 21 of 1994. By the said judgment and order of conviction, accused was convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 and was directed to suffer rigorous imprisonment for six months and to pay a fine of Rs.250/, in default of payment of fine further to suffer rigorous imprisonment for one month.

(2.) The present appeal was admitted on 20.12.2000 and the appellant was released on bail.

(3.) I have heard Shri Satej S.Jadhav, learned counsel for the appellant, and Shri U.S.Mote, learned Additional Public Prosecutor for respondent/State.