- (1.) Leave granted.
(2.) Application for exemption from filing O.T. is allowed.
(3.) The State of Madhya Pradesh had filed a petition seeking special leave to appeal against a judgment given by a single judge at the Jabalpur Bench of the High Court of Madhya Pradesh (in Criminal Appeal No. 1539 of 1995). Prior to the impugned judgment of the High Court, a Special Judge at Balaghat, Madhya Pradesh had convicted the Respondent for offences under Section 7 and Section 13(1)(d)(ii) read with Section 13(2) of the Prevention of Corruption Act, 1988 [hereinafter referred to as 'the Act']. In pursuance of the findings of the Special Judge, the Respondent had been sentenced to undergo imprisonment for a period of one year and a fine of Rs. 200-/- had also been imposed on him. Aggrieved by this result, the Respondent had filed an appeal before the High Court.;