MALHARI VISHNUPANT RAKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel, appearing on behalf of the respective parties.

(2.) By this appeal, the appellant/original accused challenged the conviction for the offence under section 7 of the Prevention of Corruption Act, 1988 and sentence to suffer rigorous imprisonment for six months and fine of Rs. 200/-, in default to suffer rigorous imprisonment for one month as well as the conviction for the offence under section 13 (2) r.w. 13 (1) (d) of the Prevention of Corruption Act, 1988 and sentence to suffer rigorous imprisonment for one year and fine of Rs. 300/-, in default to suffer rigorous imprisonment for two months, recorded by the learned Special Judge, Jalna in Special Case No. 35/1992.

(3.) The facts relevant for the purpose of this appeal are as under.