SHOBHAVATI INDRAJEET PANDEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 8/12/2004 passed by learned Judge, Special Court, designated under Prevention of Corruption Act, Nagpur (learned Judge of the trial court) in Special Case No.18/1993.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offence punishable under Sec. 7 of the Prevention of Corruption Act (the P.C.Act) and sentenced to undergo rigorous imprisonment for 1 year and to pay fine Rs.500.00, in default, to undergo rigorous imprisonment for 2 months. He is also convicted for offence punishable under Sec. 13(1)(d) read with 13(2) of the PC Act and sentenced to undergo rigorous imprisonment for 2 year and to pay fine Rs.1000.00, in default, to undergo rigorous imprisonment for 4 months.

(3.) Brief facts of the prosecution case can be summarized, thus: