ABHAYA KUMAR BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present Criminal Appeal, filed by the appellant under Sec. 374 of the Code of Criminal Procedure, is directed against the judgment and order dtd. 21/1/1994 passed by the learned Special Judge (Vigilance), Sambalpur, in T.R. Case No. 12 of 1990. By the impugned judgment, the learned Trial Court convicted the accused-appellant for the offences punishable under Sec. 5(1)(c) read with Sec. 5(2) of the Prevention of Corruption Act and Sec. 409 of the Indian Penal Code. The appellant was sentenced to undergo rigorous imprisonment for one year on each count. The Trial Court directed that all the sentences shall run concurrently.

(2.) Heard Mr H.K. Mund, learned counsel appearing for the appellant and Mr. MS Rizvi, the learned Additional Standing Counsel appearing for the State.

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