SHIVASHARANAPPA Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant in Criminal Appeal Nos.977/2008, 978/2008, 979/2008 and 980/2008 (hereinafter referred to as the accused) is common.

(2.) The accused was tried in Special (CBI) C.C.No.4/2001, 5/2001, 6/2001 and 7/2001 for offences punishable under Sections 420, 468, 465, 471 IPC and also for offences punishable under Sections 13 (1) (d) r/w 13 (2) of the Prevention of Corruption Act, 1988.

(3.) The accused has been held guilty of offences punishable under Sections 420, 468, 465, 471 IPC and also for offences punishable under Sections 13 (1) (d) r/w 13 (2) of the Prevention of Corruption Act, 1988, and he has been sentenced to undergo imprisonment for a period ranging from six months to 4 years for the aforestated offences and was also directed to pay fine with default sentence.