BABULAL JAMAJI WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Sumeet Joshi, the learned counsel for the appellant and Shri Nitin S. Rao, the learned Additional Public Prosecutor for the respondent-State.

(2.) The present appeal is filed, challenging the judgment and order of conviction passed by the learned Special Judge, Akola dated 29.8.2002 in Special Case No. 14 of 1991. By the said judgment, the appellant stands convicted for the offences punishable under Sections 7 and 13(1)(d) read with section 13(2) of the Prevention of Corruption Act, 1988. (hereinafter referred to as "the P.C. Act " for the sake of brevity). His sentence for such conviction is sufference of rigorous imprisonment for six months and one year, respectively with further direction to pay fine of Rs.500/- and Rs.1000/- and in default his further sufferance of rigorous imprisonment for three months.

(3.) The prosecution case in nut shell is as under :