THIMMAPPA S/O HANUMANTHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal is directed against the judgment passed by the learned Sessions Judge in Special Case No.93/2009 on 7.12.2013, wherein, the accused was found guilty for having committed the offence punishable under Section 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. Further, the accused therein has been sentenced to undergo rigorous imprisonment for a period of six months and a fine of Rs.5,000/- in default of payment of fine, three months rigorous imprisonment for the offence punishable under Section 7 read with 13(2) of the Prevention of Corruption Act and accused is further sentenced to serve rigorous imprisonment for a period of two years and fine of Rs.5,000/- in default of payment of fine, three months rigorous imprisonment for the offence punishable under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act and substantive sentences to run concurrently and the default sentence to run separately.

(2.) Accused has preferred the appeal challenging the conviction and sentenced imposed by the learned Sessions Judge.

(3.) Heard learned counsel for the appellant and learned Special Public Prosecutor for respondent and perused the records.