SHANKAR BALWANT MALVANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment and order dtd. 27/6/2006 passed in Special Case No. 8 of 2002 by the learned Special Judge, Kalyan at Kalyan holding the Appellant/Accused No.1 guilty for offence punishable under Sec. 7 and 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 ('the said Act' for short). By the impugned Judgment and Order, the Appellant is sentenced to suffer rigorous imprisonment for 2 years and to pay fine of Rs.2,000.00 and in default of payment of fine, to suffer further rigorous imprisonment for 6 months for offence punishable under Sec. 7 of the said Act. The Appellant is also sentenced to suffer rigorous imprisonment for 2 years and to pay fine of Rs.2,000.00 and in default thereof to suffer further rigorous imprisonment for 6 months for offence punishable under Sec. 13(2) read with Sec. 13(1)(d) of the said Act. Both the sentences are directed to run concurrently.

(2.) For convenience and brevity's sake, Code of Criminal Procedure, 1973 is referred as 'CrPC'. The words 'under Sec. ' is referred as 'u/s.' Anti-Corruption Bureau is referred to as 'ACB'. Prosecution Witness is referred as 'PW'. Investigating Officer is referred as 'IO'. Police Inspector is referred as 'PI' and Police Head Constable is referred as 'PHC'.

(3.) Heard learned Senior Advocate Mr. Kulkarni for the Appellant and Mr. Vinit Kulkarni, learned APP for the Respondent/Sate.