A N MASHALDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE three criminal appeals arise out of one and the same judgment of conviction and sentence passed by the learned Judge of the appellate court, Mysore, convicting the appellants herein for the offences punishable under sections 7, 13(1)(d) r/w 13(2) and 12 of the Prevention of Corruption Act, 1988 and consequent sentence passed.

(2.) CRIMINAL Appeal No.1093/08 is by the accused No.1 and Crl.A.No.1122/08 is by A-2 and Crl.A.No.1121/08 is by A-3. All these appeals are disposed of by this common judgment.

(3.) THE trial court, taking note of the evidence of PWs 1 to 7, documents Ex.P1 to P17, M.Os.1 to 12 and the defence documents Ex.D1 and D2, after evidence appreciation, held that the case against the accused has been brought home beyond reasonable doubt and accordingly all the accused were convicted as mentioned earlier. A-1 to A-3 were sentenced to six months S.I. and Rs.2,000/- fine for the conviction u/s 7 and one year S.I. and Rs.5,000/- fine for the conviction u/s 13(1)(d) r/w 13(2) and six months S.I. and Rs.2,000/- fine for the conviction u/s 12 of the Prevention of Corruption Act.