ARUN SOPAN BANALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant is convicted vide Judgment and order dated 31st March, 2009 passed by the Special Judge under Prevention of Corruption Act, 1988 in Special Case No. 17 of 2004. He is sentenced to suffer Simple Imprisonment for a period of six months and to pay a fine of Rs. 200/-. In default of payment of fine, he is directed to undergo further Simple imprisonment for a period of 10 days. The appellant is also convicted for offence punishable under Section 13(1)(d) r/w Rule 13(2) of Prevention of Corruption Act, 1988. He is sentenced to suffer simple imprisonment for period of 1 year and to pay fine of Rs. 200/-. In default of payment of fine, he is directed to undergo further Simple imprisonment for a period of 10 days. Both these substantive sentenced were directed to run concurrently.

(2.) The Appellant has preferred this Appeal challenging the aforesaid Judgment of conviction under Section 374(2) of the Criminal Procedure Code.

(3.) The Prosecution case is as follows: