SIDDAGANGAIAH 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 order of sentence passed by the Special Judge in Spl.C.C.No.48/2006 dtd. 13/7/2011, found guilty and convicted and sentenced to undergo rigorous imprisonment for a period of 9 months for the offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (for short ' P.C. Act ') and to pay fine of Rs.5,000.00 in default to undergo simple imprisonment for 3 months and further sentenced to undergo rigorous imprisonment for one year for the offence punishable under Sec. 13(1)(d) read with Sec. 13(2) of the P.C. Act and to pay fine of Rs.5,000.00 in default to undergo simple imprisonment for 3 months. Both substantive sentences of imprisonment shall run concurrently.

(2.) Heard the learned counsel for the appellant and Sri Venkatesh S. Arbatti, learned Special counsel for the respondent-Lokayukta.

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