RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The present appeal is by accused against the judgment of conviction delivered by the Designated Court under the provisions of Prevention of Corruption Act, thereby convicting the present appellant, a public servant working as a Constable at the relevant time with the traffic department of State Police. The appellant is convicted under Section 235 (2) of Cr.P.C., for the offences punishable under Sections 13 (i) (d) read with Section 13 (2) Prevention of Corruption Act of (hereinafter referred to as the 'Act') and was sentenced under Section 7 of the Act to suffer rigorous imprisonment for two years and to pay fine of Rs. 5,000/- in default to suffer simple imprisonment for six months and for an offence punishable under Section 13 (i) (d) read with Section 13 (2) of the Act to suffer rigorous imprisonment for two years and to pay fine of Rs. 5,000/-, in default to suffer simple imprisonment for six months.

(3.) The few facts, as are necessary for deciding the present appeal against conviction are as under :