RAVINDRA GIRJAPPA KHARATMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant - original accused (hereafter referred as accused) has been convicted by 2nd Additional Sessions Judge & Special Judge, Latur in Special Case No.4/1997 under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (Act in brief). Being aggrieved by the conviction as well as sentence passed, the present appeal has been filed.

(2.) The case of prosecution in brief is as follows :

(3.) Charge was explained to the accused vide Exh.3 by the trial Court under Section 13(2)(d) read with Section 13(2) of the Prevention of Corruption Act. After recording some evidence, the same came to be amended vide Exh.3(A) so as to add charge under Section 7 also of the Act. The witnesses were recalled and further examined.