K. K. SANGAMESH 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 Bangalore Rural District in Spl.C.No.90/2006 for having found guilty and convicted for the offence punishable under Ss. 7, 13 (1)(d) read with 13 (2) of Prevention of Corruption Act (herein after referred as PC Act ).

(2.) Heard the arguments of learned counsel for appellant and special counsel for respondent.

(3.) For the sake of convenience the ranks of the parties before the trial court is retained.