DEBANANDA DAS Vs. SATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31.10.2006 passed by the learned Special Judge (CBI), Bhubaneswar in T.R.No.6 of 2003 convicting and sentencing the appellant for commission of offence under Section 7 read with Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act (in short, "the Act").

(2.) The facts leading to the prosecution case are as follows:

(3.) The plea of the defence is one of complete denial reiterating the above facts.