M.S.SURESH BABU Vs. STATE

JUDGEMENT

(1.) The original appellant by name Mahendra Suresh Babu had filed the appeal during his life time challenging the judgment of his conviction and order of sentence dtd. 23/11/2011 in Spl.Case No.70/2009 by the III Additional Sessions and Special Judge, Mysore. During the pendency of this appeal, he died and his legal representatives i.e. wife and two children are now prosecuting this appeal.

(2.) The learned trial Court found the accused guilty of committing offences under Sec. 7 and 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 (in short 'the Act') and sentenced him to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.35,000.00 with default sentence.

(3.) The facts leading of to his appeal in brief are as under: