T.NARAYANAPPA Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) As all the three appeals arise out of a common judgment, they are taken up for hearing together and are disposed of by this common judgment.

(2.) Crl.A.No.552/2010 has been preferred by accused No.1 - T. Narayanappa; Crl.A.No.565/2010 has been preferred by Accused No.3 - K. Mohan Dass and Crl.A.No.570/2010 has been preferred by Accused No.2 - K.L. Agarwal. All these three appeals have been filed by the respective accused challenging the common judgment of conviction and order of sentence rendered by the Trial Court in Spl.C.C.No.75/2006 dated 27.04.2010 and praying to set aside the same. By the said judgment of the Trial Court, Accused Nos.1 to 3 were convicted for the offences punishable under Sections 120(b), 420, 468, 471, 477(A) IPC read with Section 511 IPC. Besides, Accused No.1 was convicted for offence under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 as well. As regards sentence, Accused Nos.1 to 3 were sentenced to undergo simple imprisonment for eight months for the offence under Section 120B read with 511 IPC; to undergo simple imprisonment for six months and to pay a fine of Rs.10,000/- each for the offence under Section 420 read with Section 511 IPC and in default of payment of fine to undergo simple imprisonment for six months; to undergo simple imprisonment for eight months and to pay a fine of Rs.10,000/- each for the offence under Section 468 read with 511 IPC and in default of payment of fine to undergo simple imprisonment for six months; to undergo simple imprisonment for eight months and to pay a fine of Rs.10,000/- each for the offence under Section 471 read with 511 IPC and in default of payment of fine to undergo simple imprisonment for six months; to undergo simple imprisonment for six months and to pay a fine of Rs.10,000/- each for the offence under Section 477 read with 511 IPC and in default of payment of fine to undergo simple imprisonment for six months. Further, Accused No.1 was sentenced to undergo simple imprisonment for one year and to pay a fine of Rs.10,000/- for the offence under Section 13(2) read with Section 13(1)(d) of the PC Act and in default of payment of fine to undergo simple imprisonment of six months. All the sentences were to run concurrently.

(3.) Factual matrix of the appeals as per the case put forth by the prosecution is as follows: