VAZIR SHEWARAMANI S/O KISHANCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has been convicted for the offence under Section 13 (1) (e) read with Section 13 (2) of the Prevention of Corruption Act, 1988 and sentenced for a term of one year's simple imprisonment along with a fine of Rs.1,000 and in default of payment of fine to further undergo one month's simple imprisonment; vide impugned judgment dated 19.12.1996 passed by the learned Special Judge, Anti-Corruption Cases, Bhilwara in case No.50/1991.

(2.) Being aggrieved of the conviction and sentences awarded to him, the appellant has preferred the instant appeal under Section 374 (2) Cr.P.C.

(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:-