K.M. MALLAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted. The Appellant is aggrieved by the judgment and order dated 22.7.2014 passed by the Karnataka High Court in Criminal Appeal No. 969 of 2011.

(2.) By the impugned judgment and order, the conviction of the Appellant for offences punishable Under Section 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, (for short 'the Act') was affirmed and he was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5000/-. In default of payment of fine, the Appellant was to undergo further rigorous imprisonment for a period of six months.

(3.) The case of the prosecution is that one V. Nagabhushan, was on medical leave and was subsequently unauthorizedly absent. He wanted his pay to be sanctioned for the period that he was on medical leave and while he was unauthorizedly absent. The Appellant is alleged to have agreed to do the needful but demanded bribe of Rs. 3,000/- for obliging Nagabhushan.