H ZAINUDDIN S/O HASSAN MUSALIAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 18.12.2008 passed in Spl.C.C.No.31/2004 on the file of the XXXII Addl. City Civil and Sessions Judge and Special Judge for C.B.I. cases, Bangalore, whereby the appellant was found guilty for the offences punishable under Sections 420, 468, 477A of IPC and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and he was sentenced to undergo rigorous imprisonment for two years for each offence and fine of Rs.2,000/- for each offence in default of payment of fine, to undergo simple imprisonment for one month.

(2.) Aggrieved by the judgment of conviction and sentence passed against him, the appellant who is accused No.1 before the Trial Court has filed this appeal.

(3.) The prosecution case in brief is as follows: