L. LAXMIKANTA Vs. STATE BY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This criminal appeal is filed by the accused against the judgment and final order dated 24.05.2011 passed by the High Court of Karnataka in Criminal Appeal No.1792 of 2004.

(2.) By impugned judgment, the High Court dismissed the appeal filed by the appellant (accused) and confirmed the judgment of the trial court which convicted the appellant for the offences punishable under Sections 7 and 13 (1)(d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short "the Act') and sentenced him to undergo two years' RI and to pay a fine of Rs.5000/- in respect of conviction for the offence punishable under Section 7 and to undergo four years' RI and to pay a fine of Rs.10,000/- in respect of conviction for the offences punishable under Section 13(1)(d) and Section 13 (2) of the Act with respective default clauses therein to suffer further imprisonment. Both the sentences were directed to run concurrently.

(3.) The question which arises for consideration in this appeal is whether the Courts below were justified in convicting and awarding sentences to the appellant for the offences specified above