V.S.MURTHY Vs. STATE (CBI)

JUDGEMENT

(1.) THESE two appeals were filed by two accused who were convicted by the learned Special Judge vide judgment dated 29th 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 30th October, 1999 passed by the learned Special Judge the two accused - appellants 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.) THE relevant portions from the impugned judgment wherein the learned Special Judge had dealt with the prosecution case in respect of the different offences for which the two accused were charged are being re - produced below: -