T SRINIVASAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offences punishable under Sections 409, 477A and Sections 5(2) read with Section 5(1)(c) of Prevention of Corruption Act, 1947 (hereinafter referred to as 'Act' for short) on a trial held by Special Judge, Bangalore City.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) Heard Sri.Ravi B Naik, learned Counsel for the appellant and also Sri.C H Jadhav, learned Counsel for CBI.