CHANDRAKANT VISHWANATH JAKKAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE two applications by original accused Nos. 1 and 2 respectively are directed against the order passed on appeal by the Additional Sessions Judge, Sholapur, by which the learned Additional Sessions Judge confirmed the order of conviction and sentence passed against the first petitioner and also confirmed the order t of conviction but only reduced tne sentence of six months awarded to accused No. 2 by the trial Court to simple imprisonment till the rising of the Court.

(2.) REVISION petitioner Chandrakant Jakkal, who will hereafter be referred to as "accused No. 1", was in the employ of the Municipal Corporation of Sholapur as a Deputy Engineer and the revision petitioner Appasaheb Nanasaheb Babar who would be referred to as "accused No. 2" in the companion petition was employed in the same Corporation as an Overseer.

(3.) IT appears that accused No. 1 was working as a Deputy Engineer in the City Engineering Department of the Corporation upto Oct. 16, 1970 and thereafter he was transferred as a Deputy Engineer in the Public Health Department of the Corporation and was kept in charge of Degaon Sewage Treatment Plant at Sholapur.