LAWS(ORI)-2011-4-10

KAILASH CHANDRA JENA Vs. STATE OF ORISSA

Decided On April 29, 2011
KAILASH CHANDRA JENA Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and sentence dated 11.8.2010 passed by the Learned Special Judge (Vigilance), Balasore in T.R. No. 334 of 2007 arising out of V.G.R. Case No. 33 of 1995 convicting the Appellant under Sections 13(2)/13(1)(d) read with Section 7 of the Prevention of Corruption Act (in short "the Act") Sentencing him to undergo R.I. for two years and one year respectively and further imposing a fine of Rs. 10,000 in default to undergo simple imprisonment for a further period of three months and directing that the sentences shall run concurrently.

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

(3.) The Appellant, pleaded innocence of charges and claimed for trial. During trial, he took a plea that the complainant forcibly wrapped the tainted currency notes in his Lungi without his making a demand.