DURYODHAN PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Calling in question the correctness of the common judgment and order dated 31-3-1999 passed by the learned Special Judge (Vigilance), Sambalpur in T.R. Case Nos. 26, 27, 28, 29, 30 and 31 of 1988, this appeal has been preferred by the appellant, who has been convicted for commission of offences punishable under Section 5(1)(c) read with Section 5(2) of the Prevention of Corruption Act, 1947 (for short 'the P.C. Act') as well as under Sections 409 and 468 of the Indian Penal Code (for short 'the IPC) in the trial on consolidation of aforenoted T.R. Cases. The appellant has been sentenced to undergo R.I. for one year and to pay a fine of Rs. 1,000/- in default to undergo R.I. for one month under Section 5(1)(c) read with Section 5(2) of the P.C. Act, R.I. for two years and to pay a fine of Rs. 1,000/- in default to undergo R.I. for one month under Section 409 of the IPC and R.I. for one year and to pay a fine of Rs. 500/- in default to undergo R.I. for six months under Section 468 of the IPC, while directing all the sentences to run concurrently.

(2.) The prosecution case, in brief, is as follows:

(3.) The appellant took the plea of complete denial.