GIRI PRASAD KULKARNI 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 sentence passed by the Special Judge, Prevention of Corruption Act, Benglauru Urban District (Hereinafter referred to as 'trial Court'), in Spl. C.C. No.37/2005 dtd. 28/5/2011 for having convicted the appellant under Sec. 12 of Prevention of Corruption Act (PC Act) and the trial Court also sentenced the appellant- accused to undergo one year rigorous imprisonment and to pay fine of Rs.10,000.00, and in default of payment of fine, he shall undergo further imprisonment of six months, which is under challenge.

(2.) Heard the learned Counsel for the appellant and Sri B.J. Rohith learned High Court Government Pleader for respondent.

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