SRI MANORANJAN KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the judgment and order, dated 24.08.2010, passed, in Special Case No. 06/2007, by the learned Special Judge, Guwahati, Assam, the accused-appellant, namely, Manoranjan Kalita, stands convicted under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 (in short, 'PC Act, 1988') and sentenced to suffer rigorous imprisonment for 2 (two) years and pay fine of Rs. 25,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of 3 (three) months.

(2.) The case of the prosecution may, in brief, be described as under:

(3.) At the trial, when a charge, under Section 13(1)(e) read with Section 13(2) of the PC Act, 1988, was framed against the accused, the accused pleaded not guilty thereto.