PHANI CH. MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, learned Senior Counsel, for the accused appellant. Also heard Ms. S. Jahan, learned Addl. Public Prosecutor, Assam.

(2.) This appeal under Section 374(2) of the Code of Criminal Procedure, 1973, has been preferred against the judgment and order, dated 15.10.2012 passed by the learned Special Judge, Assam, Guwahati, in Special Case No.04 of 2010 under Sections 13(1)(e)/13(2) of the Prevention of Corruption Act, 1988, whereby the accused appellant was convicted and sentenced to undergo rigorous imprisonment for 3 (three) years 6(six) months with a fine of Rs.1,00,000/- in default of payment of fine, to undergo rigorous imprisonment for 1(one) year.

(3.) The prosecution case, in brief, may be stated thus: