C.S.GOPALA Vs. STATE

JUDGEMENT

(1.) Heard Sri Siddharth B Muchandi and Sri B S Prasad, learned counsel for the parties.

(2.) Accused in Special Case No.64 of 2010 on the file of the learned Principal Sessions Judge and Special Judge at Hassan, who was convicted for the offence under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act') and sentenced to undergo one year and three years rigorous imprisonment respectively and to pay fine of Rs.5,000.00 each, with default sentences for the aforesaid offences by judgment dtd. 28/11/2012, is the appellant.

(3.) Facts in a nutshell for disposal of the present criminal appeal are as under: