B T NAGAPPA Vs. STATE

JUDGEMENT

(1.) This appeal is directed challenging the judgment and order of conviction and sentence dated 07.08.2010 passed against the appellant in Sessions Case No.127/2004 on the file of the Principal Sessions Judge and Special Judge, Hassan, whereby the appellant was found guilty of the offence under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988, and was sentenced to undergo imprisonment for a period of five years and fine of Rs.5,000/- and in default, to undergo simple imprisonment for one month. It was further ordered that an amount of Rs.27,76,376/- for which the accused is unable to account satisfactorily shall be forfeited to the Government in accordance with law.

(2.) Aggrieved by the above judgment of conviction and sentenced passed, the appellant has filed this appeal.

(3.) Brief facts of the case are hereunder: