SURESH DADARAO SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the matter is taken up for final disposal.

(2.) The petitioner challenges the judgment and order dt. 24-12-2004 passed by the Maharashtra Administrative Tribunal in Original Application No. 749/2002.

(3.) The petitioner was employed as a constable since the year 1962-1963. While the petitioner was working as a police head constable at Latur, in the year 1992 an offence was registered against the petitioner as CR no. 74/92 under the provisions of section 7, 12, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (for short the Act of 1988). The petitioner was charge sheeted for the said offence in Special Case No. 4/92. The Special Judge convicted and sentenced the petitioner by judgment and order dt. 9-6-2000. The petitioner was sentenced to suffer imprisonment for six months and fine of Rs.500/- for the offence punishable under section 7 of the Act of 1988 and sentence for 1 year with fine of Rs.500/- for the offences punishable under section 13(1)(d) and 13(2) of the Act of 1988.