KANTILAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) PRESENT Appeal is directed against the Judgment and Order of conviction passed by the learned Special Judge [Anti Corruption], Aurangabad dated 18/08/2000 in Special Case No. 7/1994. By the said Judgment and Order of conviction, appellant was convicted for the offence punishable u/s 7 of the Prevention of Corruption Act, 1988 and was directed to suffer Rigorous Imprisonment for one year and to pay fine of Rs. 200/ - [Rupees Two Hundred] and in default, to suffer Rigorous Imprisonment for three months.

(2.) PROSECUTION case, as it was unfolded during the course of the trial, is as under : -

(3.) ACCORDING to the prosecution, it was decided to lay trap on the appellant on 06/09/1993.