DADAJI FAKROJI KHARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dated 6th November, 2001 passed by the learned Additional Sessions Judge, Biloli in Special Case (ACB) No.3 of 1999. By the said judgment and order, Appellant was convicted of the offences punishable under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 and sentenced as under - <p><table class = tablestyle width="90%" border="1" cellspacing="1" cellpadding="1" align="center" style="font-family:Verdana"> <tr> <td align="center" valign="middle"><strong>Conviction under Section </strong></td> <td align="center" valign="middle"><strong>Sentence</strong></td> </tr> <tr> <td align="center" valign="middle">7 </td> <td align="center" valign="middle"><div align="justify">Rigorous Imprisonment for six months and fine of Rs.2,500/ in default Rigorous Imprisonment for two months.</div></td> </tr> <tr> <td align="center" valign="middle">13(2) </td> <td align="center" valign="middle"><div align="justify">Rigorous Imprisonment for one year and fine of Rs.5,000/ in default Rigorous Imprisonment for four months.</div></td> </tr> </table>

(2.) For the sake of convenience Appellant shall be referred in his original status as Accused as he was referred before the Special Court.

(3.) Prosecution case in nutshell is as under : In the year 1999 Accused was working as Assistant Grader in Cotton Federation Centre, Jarikot, Taluka Biloli. He was assigned with a duty to examine quality of cotton and give gradation for the purpose of assured price.