K.S.SRINIVASA MURTHY Vs. STATE

JUDGEMENT

(1.) Heard Sri.S.Krishnaswamy, Sri.P.N.Hegde, Sri.P.N.Ramesh, learned counsels for the appellants and Sri.P.Prasanna Kumar, learned counsel for the respondent.

(2.) In all these appeals, appellants are challenging the judgment passed in Special (Corruption) Case No.509/2002 dtd. 28/11/2011 on the file of XLVII Additional City Civil and Sessions Judge and Special Judge for CBI Case, Bangalore whereby the appellants have been convicted and sentenced.

(3.) For the sake of convenience, case numbers, rank of the accused persons, provision for which they have been convicted and order of sentence in the impugned judgment is tabulated as under: <IMG>JUDGEMENT_134_LAWS(KAR)1_2025_1.JPG</IMG>