Y.R. ILIGER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by accused No. 2 is directed against the judgment of conviction and order of sentence dated 27.2.2015 in Spl.CBI.CCC. No. 3/14 on the file of III Addl. Sessions Judge (Special Judge for Loka yuktha and CBI Cases at Dharwad) for the offences punishable under Ss. 7, 13(1) (d) r/w 13(2) of Prevention of Corruption Act, 1988(for short 'P.C. Act') and Sec. 120 -B of IPC.

(2.) The brief facts which gave rise to this appeal are as under -

(3.) Questioning the legality and correctness of the judgment of conviction and order of sentence, this appeal is preferred by accused No. 2.