B.J.SHETHNA - (1.)This appeal is filed by appellant Jyotsnaben, wife of Natvarlal wherein she has challenged the judgment and order of conviction and sentence dated 20.4.1988 passed by the learned Special Judge, Jamnagar in Special Case No.2/84 whereby accused late Natvarlal was convicted for the offence under Section 5(1) r/w.s. 5(2) of the Prevention of Corruption Act and also under Section 161 IPC and sentenced to suffer 1 year R.I. and to pay fine of Rs.500/= in default to further undergo 1 month S.I.
(2.)On 21.2.1989 Division Bench of this court admitted the appeal and the sentence of fine imposed by the Special Judge was suspended till final decision of that appeal.
(3.)This is an appeal of 1988. Today it is listed for the 26th time. Last time i.e. on 30.7.2001 when this matter was listed before this court it was kept today at the request of learned counsel Shri Manoj Popat as he wanted to prepare himself on the point of maintainability of this appeal.