JAGGANATH DIVANRAO BARSE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/accused has challenged the judgment and order dated 29.03.2005 in Special Case No.26/2003 passed by the IISpecial Judge at Aurangabad thereby convicting him for the offences punishable under Section 7 and Section 13 (1)(d) punishable under Section 13 (2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the said Act') and sentencing him to suffer rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default, to suffer further rigorous imprisonment for one month on each count. Both the sentences of imprisonment have been ordered to run concurrently.

(2.) Facts of the prosecution case, in short, are as under:

(3.) The sentence of imprisonment recorded against the appellant was suspended by the trial Court and by order dated 28.04.2005 this Court continued the said order of suspension of sentence and the appellant was ordered to be released on bail on fresh bond of same amount as in the trial Court.