T. VENKATESH 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 sentence passed by the XXIII Additional City Civil and Sessions Judge and Special Judge, Bengaluru in Special C.C.No.98/2012 for having found the appellant guilty, convicted and sentenced to undergo simple imprisonment for a period of six months and to pay fine of Rs.5,000.00, in default, he shall undergo simple imprisonment for one month for the offence punishable under Sec. 7 of the Prevention of Corruption Act , 1988 (for short ' P.C. Act ') and further sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs.5,000.00 and in default of payment of fine, he shall undergo simple imprisonment for one month for the offence punishable under Sec. 13(1)(d) read with Sec. 13(2) of P.C. Act.

(2.) Heard the learned counsel for the appellant and learned Special counsel for the respondent-State.

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