SITARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted by Special Court (A.C.B.), Nagpur, in Special Case No.1 of 2004, vide judgment and order dated 30/11/2009, for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.3000/-. In default of fine, he has to suffer simple imprisonment for three months. He is also convicted for the offence punishable under Section 13 (1)(d) read with Section 13(2) of the above Act and identical punishment has been imposed upon him. Said punishments are to run concurrently.

(2.) This Court on 29/12/2009 admitted the appeal and while passing order on Criminal Application No. 403 of 2009 released appellant on bail.

(3.) I have heard Shri. A. S. Manohar, learned counsel for the appellant and Shri. J. Y. Ghurde learned APP for the respondent.