RAJNIKANTA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the JUDGMENT & ORDER dated 30.9.92 and 12.10.92 passed by the learned Special Judge. Assam at Guwahati in Special Case No.. 41(A)/87 convicting the appellant u/s 161 of the Indian Penal Code and Section 5(2) read with Section 5( 1 )(d) of Prevention of Corruption Act. On conviction as aforesaid, the appellant was sentenced to undergo simple imprisonment for 1 year and to pay a fine of Rs.5.000/-. in default, to undergo further imprisonment for 1 (one) month.

(2.) Being aggrieved with the aforesaid Judgment, the appellant has preferred this appeal challenging the legality and validity of the judgment on various counts incorporated in the Memo of Appeal.

(3.) 1 have heard Shri J.M. Choudhury, the learned senior counsel for the appellant and also heard Mr D. Das. the learned PP. Assam.