SONYABAPU BHAU SARJINE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for offence punishable under sections 7, 13(1)(d) of the Prevention of Corruption Act, 1988 and sentenced to suffer R.I. for one year and to pay fine of Rs. 500/- i. d. to suffer R.I. for 2 months. He is also convicted for the offence punishable under section 13(2) of the Prevention of Corruption Act, 1988 and sentenced to suffer R.I. for one year and to pay fine of Rs. 500/- i. d. to suffer R.I. for 2 months by the Special Judge, Pune in Special Case No. 6 of 1992 vide Judgment and Order dated 6th May, 1995. Hence, this appeal.

(2.) Such of the facts necessary for decision of this appeal are as follows :

(3.) The present appellant had inspected the documents in the custody of Dattatray Satav. He had seized the permit, fitness certificate, insurance papers and the driving licence of the complainant. Spot panchanama was recorded. The complainant had sought permission to take away the truck along with him. However, the appellant had informed him that he cannot take custody of the truck at least for a fortnight.