SUJAYA KUMAR MOHANTY Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) The sole appellant has preferred the present Criminal Appeal assailing the judgment of conviction and order of sentence dtd. 29/6/1991 passed by the learned Special Judge, Bhubaneswar in T.R. Case No. 1 of 1984, whereby the appellant, Sujaya Kumar Mohanty, was convicted for the offences punishable under Sec. 477-A of the Indian Penal Code and Sec. 5(2) of the Prevention of Corruption Act. By the said judgment, the learned trial Court sentenced him to undergo rigorous imprisonment for one year on each count, with a direction that both the sentences shall run concurrently. It is pertinent to note that the co-accused in the instant case, namely Sasanka Sekhar Jena, has been acquitted of the charges framed against him.

(2.) Heard Mr. Soura Chandra Mohapatra, learned Senior Counsel appearing for the appellant and Mr. Sarthak Nayak, the learned Special P.P.-cum-Retainer Counsel appearing for the Respondent- Republic of India (CBI) assisted by Mr. Manish Dhir, learned Counsel.

(3.) The prosecution case, in brief, is that during the years 198182, accused Sujaya Kumar Mohanty was working as a Clerk in Syndicate Bank, Cuttack Branch and was posted in the Loans on Deposit Sec. . In that capacity, he was entrusted with duties such as preparation of loan applications, maintaining loan ledgers, recording particulars of deposits and advances, authenticating debit slips, marking banker's lien on deposit folios, and calculating the loan amounts along with accrued interest.