ASHOK MALHARI SONAWANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant was prosecuted on the allegation of having committed offences punishable under section 7 and section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act. He was convicted by the learned Special Judge (under the Prevention of Corruption Act), Greater Bombay. The applicant has been sentenced to suffer RI for 1(one) year and to pay a fine of Rs.10,000/ on each of the said two counts.

(2.) The Appeal filed by the applicant challenging his conviction and the sentences imposed upon him, has already been admitted, and the substantive sentences imposed upon the applicant have been suspended. By the present application, the applicant prays, inter alia, that the order of 'conviction' be suspended during the pendency of the Appeal.

(3.) I have heard Mr.Milan Desai, learned counsel for the applicant/appellant. I have heard Mrs.Anamika Malhotra, learned APP for the State.