G. OMPRAKASH Vs. STATE

JUDGEMENT

(1.) This is an appeal preferred by the appellant / accused challenging the judgment of conviction and order of sentence dated 23.12.2013 rendered by the Court of the Special Judge, Bangalore Urban District, Bangalore City in Spl. C.C.No.93/2008 convicting the appellant/accused for the offences punishable under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988. The appellant has filed this appeal seeking to set aside the said order dated 23.12.2013. By the said judgment, appellant has been sentenced to undergo RI for nine months and to pay a fine of Rs.1,000/- and in default to pay fine, to undergo SI for one month for the offence punishable under Section 7 of the PC Act; and further, appellant has been sentenced to undergo RI for sixteen months and to pay a fine of Rs.1,200/- and in default to pay fine, to undergo SI for 45 days for the offence punishable under Section 13(1)(d) read with Section 13(2) of the PC Act.

(2.) Heard the learned Senior counsel Shri Arvind Kamath for the appellant and the learned Special Public Prosecutor Shri Venkatesh S. Arabatti for the respondent / Lokayuktha and perused the impugned judgment and other materials on record.

(3.) Factual matrix of this appeal is as under: