AJIT KUMAR VASANTLAL ZAVERI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) THE sole appellant was tried under section 161 I.P.C. and section 5 (1) (d) read with section 5 (2) of the Prevention of Corruption Act, 1947 ('Act' for short). The Special Judge, Surat acquitted him. The State preferred an appeal and the High Court reversed the order of acquittal and convicted the appellant under section 161 I.P.C. and section 5 (1) (d) read with section 5 (2) of the Act. He was sentenced under section 161 I.P.C. to three months R.I. and to pay a fine of Rs. 200/ - in default of payment of which to suffer R.I. for one month. However, no separate sentence was awarded for the offence under section 5 (1) (d) read with section 5 (2) of the Act.