KASHINATH VIKRAMJI THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two criminal appeals arise out of judgment and order of conviction, passed by learned Special Judge and Additional Sessions Judge at Amravati, dated 28. 6. 2000 in Special Case (ACB) No. 2/1993. Therefore, these two appeals are taken up for hearing simultaneously and they are decided by this common judgment.

(2.) By the impugned judgment, both appellants are convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short, "the said Act") and are directed to suffer simple imprisonment for 6 months and to pay a fine of Rs. 300 by each of them and, in default of payment of fine amount, to suffer further simple imprisonment for 1 month. The appellants are also further convicted for the offence under Section 13(1)(d) punishable under Section 13(2) of "the said Act" and on that count sentenced to suffer simple imprisonment for 1 year and to pay a fine of Rs. 300/ by each of them and, in default of payment of fine amount, simple imprisonment for 1 month.

(3.) Criminal Appeal No. 206/2000 is filed by accused No. 2 Kashinath Vikramji Thorat and Criminal Appeal No. 213/2000 is filed by accused No. 1 Raju s/o Laxmanrao Bahekar. In the present judgment, they will be referred to by their original position.