CHANDRABHAN S/O MHADEORAO SADAVARTI Vs. STATE OF MAHARASHTRA THROUGH DEPUTY SUPERINTENDENT OF POLICE, ANTI CORRUPTION BUREAU, NAGPUR

JUDGEMENT

(1.) This appeal takes exception to the judgment and order passed by learned Special Judge, Warora in Special Case No.9 of 2008 (Old Case No.2 of 2003), whereby appellant came to be convicted for the offence punishable under Section 7(13)(i)(d) read with 13(2) of Prevention of Corruption Act and is sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.8000/, in default, to suffer simple imprisonment for three months.

(2.) Though the judgment of the Special Court was assailed in appeal by the original convict, he, during the pendency of the appeal expired, whereupon present appellant, who is wife of original appellant, got herself substituted with a bid to purge him of the stigma.

(3.) Brief facts to unfold the prosecution case can be stated as under :