RUBUL GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER - The Crl.A. No.187/2011 and Crl.A. No. 214/2011 are taken up together as both of these appeals arose out of the judgment, dated 28.10.20ii, passed by the learned Special Judge, Assam, Guwahati m Special Case No. 4/2008.

(2.) Vide the said judgment, the learned trial court of Special Judge, Assam, Guwahati, convicted the accused-appellant Sri Rubul Gogoi of Crl. A. No. 187/2011 to rigorous imprisonment for 3 years and 6 months and to pay a fine of rs. 25,000 with a default clause for commission of offence under section 7 of the Prevention of Corruption Act ('PC Act') and also convicted the accused-appellant Sri Pranab Jyoti Bhorali, in Crl.A. No. 214/2011, to rigorous imprisonment for 3 months and to pay a fine of Rs. 2,000 with a default clause under section 12 of the PC Act in Special Case No. 4/2008.

(3.) None appears for the appellant in Crl. A. No. 187/2011. Mr. T.J. Mahanta, learned senior counsel appears for the accused-appellant in Crl.A. 214/2011. In both the appeals, State respondent is represented by red Additional Public Prosecutor, Mr. N.K. Kalita.