SHAILENDRA MANIKRAO BAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against a judgment and order dtd. 19/8/2003, passed by the learned Special Judge, Pune, in Special Case No. 16 of 1998, arising out of CR No. 333 of 1997, registered with the Anti Corruption Bureau, Pune, whereby the accused came to be convicted for offences punishable under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 ( "the PC Act, 1988 ") and sentenced to undergo Rigorous Imprisonment for one year and pay a fine of Rs.2000.00, on each count with default stipulation.

(2.) Shorn of Superfluities, the gravamen of indictment against the accused runs as under:

(3.) I have heard Mr. Zaid Qureshi, the learned Counsel for the Appellant, and Mr. D.J. Haldankar, the learned APP, for the Respondent- State, at some length. With the assistance of the learned Counsel for the parties, I have also perused the evidence and material on record.