SURYAKANT PRABHAKAR HATTEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Joydeep Chatterji, learned counsel on behalf of the appellant and Mrs. Uma S. Bhosale, learned APP on behalf of respondent/State.

(2.) This appeal was admitted and the appellant has been released on bail on 4/3/2009.

(3.) The Appellant has challenged the impugned judgment and order dtd. 27/1/2009 passed by the learned Judge, District Court, Jalna on 27/1/2009 in Special Case No.18/2007(PCA). Vide said order, the appellant came to be convicted under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act,1988. (in short 'P.C.Act') and sentenced to suffer one year rigorous imprisonment and fine of Rs.1,000.00 (Rs.One Thousand only), in default one month R.I. under Sec. 7 of P. C. Act, and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000.00 ( Rs.One Thousand only), in default one month R.I. under Sec. 13(1)(d) read with Sec. 13(2) of the P. C. Act.