HAFIZA HUSAINSAB CHIMMANAKATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by appellant/accused, being aggrieved by the judgment of conviction and order of sentence passed by Special (Sessions) Judge Bagalkot in Special Case No.69/2009 dated 04.01.2011, whereunder the appellant/accused was convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988. (hereinafter referred to as "the Act" for short)

(2.) I have heard the learned counsel for appellant/accused and the learned counsel for respondent/state.

(3.) Before adverting to the contentions raised by the learned counsels appearing for the parties, I feel it just and proper to summarily refer to the case put forth by the prosecution.