BHASKAR KHASHABA YEWLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein impugns the Judgment and Order dated 29th April, 1997 passed by Special Judge, Greater Bombay in Special Case No. 75 of 1990 thereby convicting the appellant for the offence punishable under section 7 of the Prevention of Corruption Act, 1988 and he is sentenced to suffer R.I. for 6 months and to pay fine of Rs. 1000/- I.d. to suffer further R.I. for two months. The appellant is also convicted for offence punishable under section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988 and sentenced to suffer R.I. for one year and to pay fine of Rs. 2,000/- I.d. to suffer R.I. for 3 months.

(2.) Such of the facts necessary for the decision of this appeal are as follows :

(3.) The case rests upon the evidence of P.W. 1 Mr. Hariprasad Sharma who happens to be the complainant, P.W. 2 Mr. Ramchandra Randive who had acted as a shadow witness, P.W. 4 Ramesh Govekar, who was party to the raiding party and had acted as a panch for the post trap panchanama, P.W. 5 Mr. Deepak Bhavsar who was attached to anti corruption bureau and had worked as Investigating Officer.