B. RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and the order of sentence passed by the LXXVI Additional City Civil and Sessions Judge and Special Judge, City Civil Court, Bengaluru in Special Case No.146/2010 dtd. 18/2/2019 for having found him guilty and convicted and sentenced him to undergo rigorous imprisonment for 4 years and to pay fine of Rs.30,00,000.00 and in default, he shall undergo simple imprisonment for 11/2 years for the offences punishable under Sec. 13(1)(e) read with Sec. 13(2) of Prevention of Corruption Act (hereinafter referred to as ' P.C. Act ').

(2.) Heard the learned counsel for the appellant and the learned Special Public Prosecutor for the respondent- Lokayuktha.

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