SATISH LAXMINARAYAN NAYAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Criminal appeal is directed against the Judgment and order passed on 18th March, 1996, by the Special Judge, Wardha in Special Case No.6/87 whereby the present appellant/accused is convicted for the offence punishable under section 161 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs. 5,000/- in default to suffer rigorous imprisonment for six months. The appellant/accused is also convicted for the offence punishable under section 5 (1) (d) read with 5 (2) of the Prevention of Corruption Act and is sentenced to suffer rigorous imprisonment for a period of two years and to pay a fine of Rs. 5,000/- in default to suffer rigorous imprisonment for six months. The sentences were directed to run concurrently.

(2.) IT will be appropriate at this stage to consider few relevant facts of the prosecution case which has resulted in prosecution of the appellant/accused for the offences charged.

(3.) IN the instant case, as per the requirement, 13 pannels were inspected by the M. S. E. B. Engineer at Bombay and those relay pannels after packing in boxes were sent to Wardha Office in a truck by System Electric Control through P. W. 1 Jagdish Kothari on 15.6.86.