ASHOK KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant in this appeal assails the judgment of conviction and the order of sentence passed by the learned Addl. Special Judge (Vigilance), Bhubaneswar on 21.05.2011 in T.R. No. 102/12 of 2007-2002 arising out of Bhubaneswar Vigilance Case No. 21 of 1999. The appellant has been convicted for having committed the offence under Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter called in short as 'the Act') having found to be in possession of assets disproportionate to his known sources of income and sentenced him to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 30,000.00(Rupees Thirty thousand) with default stipulation to undergo further R.I. for a period of 6(six) months.

(2.) Facts necessary for the purpose of this appeal be stated as under :-

(3.) The appellant, while pleading as not guilty for not having any such assets in his hands, disproportionate to his known sources of income as alleged by the prosecution, placed his further case that prosecution version is not proper, inasmuch as it has not given the complete picture of his income from some known sources, which have rather been suppressed for the purpose. Moreover, while going to deny the seizure of house-hold articles from his house, it is his contention that the motor bike and the jeep, which were said to be lying there at the time of search do not belong to him and he does not own those.