SHRIDHAR CHAVAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant who was working as a Chobdar on the establishment of this Court, has appealed to this Court, challenging the judgment and order delivered by the Special Judge for Greater Mumbai appointed under Section 3 the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the P.C.Act' for the sake of convenience). By the said judgment and order, the learned Special Judge convicted the appellant of offences punishable under Section 7 and section 13(2) read with Section 13(1)(d) of the P.C. Act, and sentenced him to suffer Rigorous Imprisonment for 1(one) year, and to pay a fine of Rs.2,000/ on each of the said two counts.

(2.) The case arose on a complaint lodged by one Shri Anil Bugde (PW 1), an Advocate. The appellant, at the material time, was attached to an Hon'ble Judge presiding over C.R.No.27. The case, in brief, may be stated thus :

(3.) Further investigation was carried out. On completion of the investigation, a chargesheet came to be filed against the appellant.