SHRIKRUSHNA S/O JANARDHAN CHAUDHARI Vs. STATE OF MAHARASHTRA, THROUGH ANTICORRUPTION BUREAU, AKOLA, TQ AND DISTRICT AKOLA

JUDGEMENT

(1.) Original accused no.1/appellant herein Shrikrushna s/o. Janardhan Chaudhari takes exception to Judgment of learned Additional Sessions Judge, Akola in Special Case No.4 of 1993, dt.25.3.2003, by which he is convicted for the offences under Sections 7, 13(i)(d) r/w. Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the Act of 1988"). For the offence under Section 7 of the Act of 1988, accused Shrikrushna Chaudhari is sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 500/; in default of payment of fine, to suffer rigorous imprisonment for one month. For the offence under Section 13(i)(d) r/w. Section 13(2) of the Act of 1988, the accused is sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default to suffer rigorous imprisonment for one month. Both the substantive sentences were directed to run concurrently. Original accused no.2 Sham Digambar Ingale, Police Constable is acquitted.

(2.) Briefly, the case of prosecution can be stated as under :

(3.) In the Office of ACB, on 19th January, 1993, on the instructions of Investigating Officer, Complainant Gajanan produced amount of Rs. 200/- brought by him as bribe money consisting of one note of Rs. 100/- in denomination and two notes of Rs. 50/- each in denomination. Serial numbers of these currency notes were recorded in the panchanama.