V.S. MURTHY Vs. STATE

JUDGEMENT

(1.) These two appeals were filed by two accused who were convicted by the learned Special Judge vide judgment dated 29 th October, 1999 for the commission of the offences punishable under Section 120-B read with Section 420 IPC and Section 13(1)(d) of the Prevention of Corruption Act,1988 order while accused-appellant V.S.Murthy was convicted individually for the substantive offences under Section 420 IPC and Section 13(1)(d) of the Prevention of Corruption Act,1988 also. Vide order dated 30 th October, 1999 passed by the learned Special Judge the two accusedappellants were sentenced to undergo rigorous imprisonment for one year and to fine of Rs. 20,000/- each with a default clause, for their conviction under Section 120-B IPC while accused-appellant V.S.Murthy was also sentenced to undergo rigorous imprisonment for one year on each count for his conviction for the substantive offences under Section 420 IPC and Section 13(1)(d) of the Prevention of Corruption Act,1988 and fine of Rs. 10,000/- on both counts, with a default clause. Since both the appeals were heard together they are being disposed of also together by this common judgment.

(2.) The case of the prosecution against the two accused-appellants was noticed by the learned trial Court in the impugned judgment in paras no. 2- 7and those paragraphs are being re-produced below:-

(3.) On the aforesaid allegations the two accused-appellants were charge-sheeted by the CBI and then in due course they were tried and convicted and sentenced for the offences noted already by the learned Special Judge. Both the convicted accused had felt aggrieved with the judgment of conviction and the order on sentence of the learned Special Judge and so they filed separate appeals which, as noted already, are now being disposed of by this common judgment.