TIRAKAPPA KURAVATTEPPA BYADAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned Special Public Prosecutor.

(2.) The appellant was the accused before the Court below, against whom allegations of offences punishable under Section 13(1) (e) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the P.C. Act', for brevity) was made. The appellant was a public servant who worked as The Block Development Officer of Huvinahadagali, Bellary district. He had joined service in the year 1968 and as on 29.03.1994 it was alleged that he had acquired assets which were disproportionate to his known sources of income.

(3.) The Court below answered the same partly in the affirmative and sentenced him to undergo imprisonment for one year and to pay a fine of Rs.10,000/-for the offence punishable under section 13(1) (e) read with section 13(2) of the P.C. Act. It is that which is under challenge in the present appeal.