SHAMSUNDAR BALWANTRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Both the appeals have arisen from the order of conviction dated 15/03/2012 passed by the learned Special Judge-cum-Assistant Sessions Judge, Nanded in Spl. (ACB) Case No. 2/2008, for the offences punishable under section 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act against the respective appellants.

(3.) Both the appellants were sentenced to suffer rigorous imprisonment for a period of 3 years each and to pay a fine of Rs.5000/- each.