SUKUMAR R Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was convicted under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988. He was sentenced to suffer imprisonment for two years and three years respectively on the aforesaid two counts.

(3.) On 03.12.2018, this Court had issued notice confined to the question of sentence to be imposed on the appellant.