SANGHAMITRA BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 21.11.2012, passed by the learned Special Judge, Assam in Special Case No. 1/2012 convicting and sentencing the accused-appellant to rigorous imprisonment for 4 (four) years with a fine of Rs. 10,00,000/- and in default of payment of fine to rigorous imprisonment for another 1 (one) year for commission of offence under Sections 13(1)(e)/13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the 'PC Act').

(2.) I have heard Mr. SS Dey, learned senior counsel assisted by Mr. M Nath, appearing for the appellant as well as Mr. BJ Dutta, learned Additional Public Prosecutor appearing for the State respondent.

(3.) The fact of the case is that, PW7 Sri Debajit Hazarika, Additional Superintendent of Police, Vigilance & Anti Corruption, Assam lodged an FIR with the officer-in-charge, ACB Police Station, Assam, Guwahati as follows:-