- (1.) Leave granted.
(2.) Heard the learned counsel for the appellant and the learned Additional Solicitor general for the respondent.
(3.) The appellant has been convicted under Section 5 (2) read with Section 5 (l) (d) of the Prevention of Corruption Act, 1947 (for short 'the Act') and sentenced to imprisonment for one year and a fine of Rs. 600/ -.;