ANNA MAHADU AROTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present appeal challenges the judgment and order of conviction dated 25th February, 2004 in Special Case No. 15 of 1997 passed by the learned Special Judge, Greater Bombay. By the impugned judgment, the Appellant after having found guilty of the offence punishable under Section 7 of the Prevention of the Corruption Act, 1988 was directed to suffer rigorous imprisonment for one year and pay fine of Rs. 2,000/- and in default to suffer further R.I. for three months.

(2.) So also the Appellant was held to be guilty of the offence punishable under Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988 and on that count he was sentenced to suffer RI for two years and pay fine of Rs. 3,000/- and in default to suffer further RI for three months.

(3.) The prosecution case, as it was disclosed during the course of trial, is as under: