GANESH AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Both the present appeals have arisen out of same Special Case bearing No. 15 of 2005, where under the appellant in Criminal Appeal No. 383 of 2009 - Ganesh Survyawanshi (original accused no.1) was convicted by the learned Special Judge (P.C. Act), Aurangabad vide judgment and order dated 21/7/2009 for the offence punishable under section 7 and 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act; while the appellant in Criminal Appeal No. 394 of 2009 - Eknath Bodkhe (original accused no.2) was convicted for the offence punishable under section 12 of the Prevention of Corruption Act.

(3.) For the sake of convenience, the appellants would be termed as "accused no.1" and "accused no.2", respectively, as arrayed before the learned trial Court.