N.R. BHAT AND ORS. Vs. STATE

JUDGEMENT

(1.) SINCE both the criminal appeals filed under Section 374(2) of Cr.P.C. have arisen out of the judgment of conviction and sentence passed by the learned XXI Additional City Civil and Sessions Judge, Bengaluru, in Spl. C.C. 150/95, they are taken up together for common discussion.

(2.) APPELLANT in Crl.A.2190/06 was accused No. 1 and appellant in the connected appeal, Crl.A.2185/06 was accused No. 2 in the said special case Spl. C.C. 150/95. Both of them had faced a trial for offences punishable under Sections 120B, 409, 467, 471, 477A, I.P.C. and Sections 13(2) read with Section 13(1)(c) and 13(1)(d) of the Prevention of Corruption Act (hereinafter referred to as the Act, for brevity). Both of them have been convicted and sentenced to undergo imprisonment and also to pay fine vide considered judgment dated 29.9.2006, the operative portion of which is reproduced below:

(3.) SEVERAL grounds have been raised in both these appeals. Facts leading to the registration of case and consequent trial in the special court dealing with cases of CBI are as follows: