D.S. MURTY Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) THE Appellant stands convicted under Section 5(2) of the Prevention of Corruption Act, 1947, and sentenced thereunder to undergo R.I. for one year and to pay a fine of Rs. 200/ -, and in default of payment to undergo R. I. for six months. He has also been convicted under Section 477 -A Indian Penal Code and sentenced to R.I. for six months. The above sentence of imprisonment have been ordered to run concurrently.

(2.) THE prosecution case is as follows:

(3.) MR . Ghosh, the learned Counsel for the Appellant contended that the judgment of conviction is bad in law as the Special Judge improperly recorded and incorrectly assessed the statements made by the accused.