REGENT COMPUTRONICS PVT. LTD.

V.Gopinath Padiyar Appellant

V/S

STATE Respondents

Referred Judgements :-

N. ASHOK KUMAR V. CBI [REFERRED TO]
RAMAIAH V. THE STATE BY LOKAYUKTHA POLICE,TUMKUR [REFERRED TO]
STATE OF BIHAR VS. BASAWAN SINGH [REFERRED TO]
MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
C M SHARMA VS. STATE OF AP [REFERRED TO]
SHANKERBHAI LALJIBHAI ROT VS. STATE OF GUJARAT [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
C.B.I. VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
D. VELAYUTHAM VS. STATE [REFERRED TO]
R. SRINIVASAN AND ORS. VS. STATE [REFERRED TO]
THE STATE OF GUJARAT VS. NAVINBHAI CHANDRAKANT JOSHI ETC. [REFERRED TO]
VINOD KUMAR GARG VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The appellant-accused assailed the judgment of his conviction and sentence passed in Spl.C.C.No.129/2007 dtd. 23/12/2010 passed by the XXI Additional City Civil and Sessions Judge and Special Judge for CBI Cases, Bengaluru.

(2.) The learned trial Court found the accused guilty of committing the offences punishable under Sec. 7 and 13(2) r/w 13(1) (d) of Prevention of Corruption Act, 1988 (in short 'the Act'). The learned trial Court "sentenced the accused to undergo simple imprisonment for the offence punishable under of the Act and also he shall pay a fine of Rs.10,000.00 with default sentence and also sentenced the accused-appellant for the offence under Sec. 13(2) r/w 13(1)(d) of the Act and is sentenced to undergo SI for Two years and shall also pay a fine of Rs.10,000.00; in default of payment of fine he shall undergo SI for six months".

(3.) The parties to this appeal are referred to as per their rank before the trial Court, for the purpose of convenience.

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V.GOPINATH PADIYAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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