KHUSHALCHAND YASHWANT GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the Judgment and Order dated 31st March 2012 passed by the learned Special Judge, Karad, District-Satara in Special Case No. 13 of 2009, thereby convicting the appellant for the offence punishable under Section 7 and under Section 13(1) (d) read with 13(2) of Prevention of Corruption Act, 1988 and is sentenced to suffer rigorous imprisonment for one year on each count and to pay fine of Rs. 1000/- (One Thousand) on each count, default of payment of find to suffer simple imprisonment for three months. The learned Special Judge has directed that the substantive sentences to run concurrently.

(2.) Heard Mr. Joshi, the learned Advocate for the appellant and Ms. Mhaispurkar, the learned APP for the State.

(3.) The prosecution in brief is as under: