- (1.)Leave granted. The Appellants in these appeals were charged and tried by the Special Judge, Junagadh for offences Under Sections 161 and 165(A) of Indian Penal Code and Under Section 5(2) of the Prevention of Corruption Act, 1947. The Appellants were sentenced to suffer rigorous imprisonment for one year and fine of Rs. 2,500/- each. In default of payment of fine, they were ordered to undergo rigorous imprisonment for three months.
(2.)Being aggrieved by this judgment, the Appellants carried an appeal to the High Court.
(3.)By the impugned order, the High Court confirmed the conviction. However, the High Court reduced the sentence of Appellant - Jujarsinh to six months and sentence of Appellant - Gulmahmad to nine months.