JAYA NARAYAN SATAPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 26.4.2008 passed by learned Special Judge (Vigilance), Cuttack in T.R. Case No.122 of 2007 (T.R. Case No.38 of 1999) convicting the appellant under Sections 7 and 13 (2) read with Section 13(1) (d) of Prevention of Corruption Act (for short 'the Act') and sentencing him to undergo R.I. for six months and to pay a fine of rupees two hundred in default to undergo R.I. for a further period of one month under Section 7 of the Act and to undergo R.I. for one year and to pay a fine of rupees one hundred in default to undergo R.I. for a further period of one month under Section 13 (2) of the Act.

(2.) PROSECUTION case in brief is as follows:

(3.) IN order to substantiate the charge, prosecution examined six witnesses, P.Ws.1 to 6, all of whom have already been introduced in course of narration of prosecution case. Prosecution also relied upon documents marked Exts.1 to 13 and material exhibits M.Os.I to X. One witness, D.W.1, working as a deed writer in the office of Sub-Registrar, Dharmasala was examined on behalf of the appellant.