VENKATARAMANAIAH Vs. STATE

JUDGEMENT

(1.) The Judgment and Order dtd. 7/6/2010 passed in Spl.Case No.97/1995 by the Court of the Principal Sessions Judge and Special Judge at Mysore, is assailed in this appeal by the accused.

(2.) Vide impugned judgment, the appellant/accused has been convicted for the offence punishable under Sec. 13(1)(e) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short '1988 Act') and sentenced to undergo simple imprisonment for a period of 3 years and to pay a fine of Rs.5,000.00 in default, to undergo further imprisonment for 3 months.

(3.) Heard the learned counsel for appellant, the learned Special Prosecutor appearing for respondent and perused the material on record.