B.S.ANGADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shankar Hegde, learned counsel appearing for the appellants and Sri Anil Kale, learned Special Public Prosecutor appearing for respondent-Lokayukta.

(2.) The present appeal is preferred against the judgment of conviction dtd. 23/7/2011 passed in Spl.SVC.CC.No.2/2005 by the District and Sessions Judge, Gadag, ("trial Court" for short), whereby the appellant-accused were convicted for the offence punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 ("PC Act" for short).

(3.) Accused No.1 was sentenced to undergo simple imprisonment for a period of one year and fine of Rs.5,000.00 for the offence punishable under Sec. 7 of PC Act in default to pay fine, to undergo simple imprisonment for a period of one month and accuse No.1 was also sentenced to undergo simple imprisonment for a period of one year and fine of Rs.2,000.00 for the offence punishable under Sec. 13(1)(d) read with Sec. 13(2) of PC Act, in default to pay the said fine, to undergo simple imprisonment for a period of two months.