RAMRAO SATYANARAYAN RAMOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present appeal, the appellant challenges the judgment and order passed by the learned Special Judge Beed dated 19th August 2004 in Special Case No.20/1999 thereby convicting the accused for the offence punishable under Sec.7 of the Prevention of Corruption Act and sentencing him to suffer one year rigorous imprisonment and to pay fine of Rs.5,000/- in default of payment of fine to suffer further rigorous imprisonment for three months. The accused is also convicted for the offence punishable under Sec.13[1][d] r.w. 13[2] of the Prevention of Corruption Act, 1988 and sentenced to suffer one year rigorous imprisonment and to pay fine of Rs.5,000/- in default of payment of fine, to suffer further rigorous imprisonment for three months.

(2.) Briefly stated the prosecution case is as under;

(3.) It is further stated that while going back after the dinner party, the accused told the complainant in presence of his father and said Shaddu that the other party had also taken the name of his father as accused in the said case and therefore his father will also have to be arrested. It is further stated in the complaint that thereafter the complainant told the accused that when he had come to the police station for recording the complaint against the opposite party, the accused had told him not to lodge the complaint and the accused will settle the matter.