DIKSHA BHARAT DHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are decided by this common Judgment today because they arise out of a common Judgment and order passed by the learned Special Judge (Anti Corruption) Thane, on 16/4/2011, in Special Case No.17 of 2006. The Appellant Diksha Dhande in Criminal Appeal No.437 of 2011 was the original Accused No.1 and the Respondent Chahu Mhatre in Criminal Appeal No.1319 of 2011 was the original Accused No.2. For the sake of convenience, both of them are referred to by their original status as the accused before the trial Court.

(2.) The learned Trial Judge convicted the Accused No.1 Diksha for commission of the offence punishable U/s.7 of the Prevention of Corruption Act, 1988 (for short 'P.C.Act') and sentenced her to suffer imprisonment for one year and to pay a fine of Rs.5000.00 and in default to suffer S.I. for two months. She was also convicted for commission of the offence punishable U/s.13(1)(d) r/w. S.13(2) of the P.C.Act and was sentenced to suffer imprisonment for one year and to pay a fine of Rs.2000.00 and in default to suffer S.I. for two months. Both the substantive sentences were directed to run concurrently.

(3.) The Accused No.2 Chahu was acquitted from the charges of commission of the offence punishable U/s.12 of the P.C.Act.