AGASTI VENKATA SWAMY Vs. STATE SPE CBI

JUDGEMENT

(1.) The appellant was tried for the offences punishable under Sections 420, 468 read with Section 471 of Indian Penal Code, and Section 5(1)(d) read with Section 5(2) of the PREVENTION OF CORRUPTION ACT, 1988 (for short 'the PCA'),

(2.) Convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/- each for the offences punishable under Sections 420, and 468 read with Section 471 of Indian Penal Code and to undergo imprisonment for a period of one year and to pay a fine of Rs. 500/- for; the offence punishable under Section 5(1)(d) read with Section 5(2) of the PCA.

(3.) The prosecution case put briefly is that the appellant worked as Branch Manager of Corporation Bank.