DATTATRAYA LAXMAN BAGDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is filed by the appellant being aggrieved by the judgment and order delivered by the Special Judge, Gadhinglaj, District Kolhapur, in Special Case No.3 of 2000 (State of Maharashtra Vs. Dattatraya Laxman and one Anr) thereby convicting the appellant/original accused no.1 for the offence punishable under Section 7 and 13 (2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the PC Act") and sentencing him to suffer rigorous imprisonment for five years and six years respectively and directing that the substantive sentences to run concurrently.

(2.) The case of the prosecution in nut-shell is narrated in the subsequent paragraphs :-

(3.) The appeal was admitted on 7th August, 2001 and bail was granted to the appellant on the same terms and conditions as imposed by the Trial Court and the substantive sentence was suspended. The appellant was directed to pay the amount of fine and it is informed that the said fine amount has been paid by him.