NIVRUTTI GYANUJI MUNDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the conviction for the offences punishable under Section 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act (for short "the Act") vide impugned judgment and order dated 16th June, 2001 passed by the learned Special Judge, Aurangabad in Special Case No. 3 of 1996, original accused has preferred the present appeal.

(3.) The prosecution case, in brief, is as under :-