SHANKAR BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The judgment and order, dated 30.08.2011, passed by the learned special Judge, West Tripura, Agartala, in Special Case No. 3/11, is in challenge in this appeal, filed by the appellant, who is the convict in the said special case. By the impugned judgment and order, the learned Sessions Judge convicted the appellant under Section 13(1)(d)(ii) (2)(sic) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the P.C. Act.") and thereby sentenced to suffer rigorous imprisonment for 3 years and pay fine of Rs. 50,000/- in default suffer simple imprisonment for another period of 3 (three) months for his said conviction.

(2.) Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal.

(3.) I have heard Mr. M. Mukherjee, Mr. B. Mazumdar and Mr. S. Lodh, Learned Counsel, appearing for the appellant. Also heard Mr. R.C. Debnath, learned Special Public Prosecutor, appearing for the respondent'