KALLAPPA MALLAPPA KAMBLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal appeal is filed by the Appellant/accused against the judgment and final order dated 25.11.2011 passed by the High Court of Karnataka in Criminal Appeal No. 1262 of 2006.

(2.) By impugned judgment, the High Court allowed the appeal filed by the State and reversed the judgment of the trial court which had acquitted the Appellant/accused for the offences punishable Under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act') and convicted the Appellant for the aforementioned offences and, accordingly, directed him to undergo sentence of six months' RI and to pay a fine of Rs. 1000/- in respect of conviction for the offence punishable Under Section 7 and to undergo one year RI and to pay a fine of Rs. 2,000/- in respect of conviction for the offences punishable Under Sections 13(1)(d) read with 13(2) of the Act with respective default clauses therein to suffer further imprisonment. Both the sentences were directed to run concurrently.

(3.) The question which arises for consideration in this appeal is whether the High Court was justified in convicting and awarding sentences to the Appellant for the offences specified above