SUBHASH PARBAT SONVANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Appellant was convicted by the Special Judge, City Civil Court, Ahmedabad by judgment and order dated 10.9.1997 for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the Act") and sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 500, in default of payment of which to further undergo rigorous imprisonment for 15 days. He was also convicted for the offence punishable under Sections 13(1)(d) and 13(2) of the Act and was sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default to further undergo rigorous imprisonment for 15 days. Against that judgment and order, appellant preferred Criminal Appeal No. 881/97 before the High Court of Gujarat at Ahmedabad. The High Court dismissed the said appeal by passing the impugned judgment. That order is challenged by filing this appeal.

(3.) At the time of admission hearing, this Court passed the following order;-