RAJU AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The original accused No. 1 before the learned Special Judge, Latur in Special Case (A.C.B.) No. 3 of 2010 was convicted, vide judgement and order dated 3rd January, 2014, for the offence punishable under section 7 and for the offence punishable under section 13(1)(d) read with section 13(2) of the Prevention of Corruption Act. He was sentenced to suffer rigorous imprisonment for six months and to pay fine of Rs. 500/- for his conviction for the offence punishable under section 7 of the Prevention of Corruption Act. He was sentenced to undergo imprisonment for one year and to pay fine of Rs. 500/- for the conviction for the offence punishable under section 13(1)(d) read with section 13(2) of the Prevention of Corruption Act.

(2.) Besides the accused No. 1 Raju, the original accused No. 2 was convicted by the learned Special Judge, vide the above referred judgement and order, in Special Case No. 3 of 2010, for the offence punishable under section 12 of the Prevention of Corruption Act i.e. for abetting the commission of the offence of original accused No. 1 Raju. This accused No. 2 Madan was sentenced to suffer rigorous imprisonment for six months and to pay fine of Rs. 500/-.

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