PRAMOD SOMNATH BHAVSAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by recording of conviction for the offences punishable under Section 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and the consequential sentences to suffer rigorous imprisonment for six months and one year, respectively, with further direction to pay the fine amount, by learned Special Judge, Dhule, vide judgment and order dated 18/12/2000 in Special Case No. 227 of 1995, Criminal Appeal No. 1 of 2001 is preferred by the original accused.

(3.) PW 5 - Bhanudas Patil, the then Police Inspector, Anti Corruption Bureau, Dhule had recorded the complaint and crime was registered. Government Servant panch witnesses PW 2 -Arvind Kulkarni and PW 3 - Ramkrushna Patil were collected and all of them were asked to attend the Anti Corruption Bureau office on 20th April, 1995.