MANJE GOWDA Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and the order of sentence passed by the Principal Special Judge and Sessions Judge, Hassan, in Special Case No.56/2008 dtd. 2/12/2011 for having found him guilty, convicted and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.3,000.00, in default of payment of fine, he shall undergo simple imprisonment for two months for the offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, (hereinafter referred to as ' PC Act '.)

(2.) Heard the arguments of learned Senior counsel for the appellant and learned Special Counsel for the respondent.

(3.) The rank of the parties before the trial Court is retained for convenience.