R. SAMBA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the judgment of conviction and sentence passed by the Principal Sessions Judge, Chitradurga in Special Case (PCA) No.11/2006 dated 31.05.2009 for the offence punishable under Sections 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) The Trial Court after holding the accused guilty, sentenced the accused to undergo simple imprisonment for a period of six months and to pay a fine of Rs.5,000/- for the offence punishable under Section 7 of the PC Act, 1988. In default to pay the fine amount, he shall undergo simple imprisonment for a period of one month. Further, the accused was sentenced to undergo simple imprisonment for a period of one year and also to pay fine of Rs.5,000/- for the offence punishable under Section 13(1)(d) r/w. Section 13(2) of the of Prevention of Corruption Act, 1988 with a default sentence to undergo simple imprisonment for a further period of three months.

(3.) Before adverting to the grounds urged before this court, it is just and necessary to bear in mind the facts of the prosecution case: