GURUNATH KESHAV RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Pradhan for Appellant and Mrs.Pawar, APP for State.

(2.) THIS appellant-original accused no.1 convicted for offence under the provisions of Prevention of Corruption Act and sentenced to one and half year substantive sentence and to pay fine, had preferred the above appeal in this Court which is admitted and is pending here.

(3.) 11.1997 in Criminal Application No.3051 of 1997. 4.For the reasons mentioned in the order dated 4.11.1997 passed by this Court in Criminal Application No.3051 of 1997, the present application is allowed in terms of prayer clause (a).