GANPAT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) BEING aggrieved by the judgment and order dated 6th September, 2002 passed by learned Special Judge, Jalna in Special Case (PCA) No. 1 of 1998, thereby convicting the appellant for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short "the Act") and Section 13(2) read with 13(1)(d) of the Act; and directing him to suffer rigorous imprisonment for one year and to pay fine of Rs. 1500/ - for the offence punishable under Section 7 of the Act; and rigorous imprisonment for two years and to pay fine of Rs. 2,000/ - for the offence punishable under Section 13(2) read with 13(1)(d) of the Act, present appeal is preferred by the appellant/ accused. The prosecution case, in brief, is as under : - -

(3.) BEFORE learned Special Judge, in all, four witnesses were examined. PW 1 - Tukaram Ghadge is the shadow panch witness. PW 2 - Mohd. Umar is the complainant. PW 3 - Maruti Gaikwad, is the then Taluka Inspector of Land Records. He proved seizure of the relevant documents from his office. PW 4 - Khushalchand Baheti is the then Police Inspector, Anti Corruption Bureau, Jalna and the Investigating Officer.