K.S.PANDURANGA Vs. STATE OF KARNATAKA
LAWS(SC)-2013-3-2
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on March 01,2013

K.S.Panduranga Appellant
VERSUS
STATE OF KARNATAKA Respondents


Referred Judgements :-

INDIRA NEHRU GANDHI V. RAJ NARAIN [REFERRED TO]
BAPU LIMBAJI KAMBLE V. STATE OF MAHARASHTRA [REFERRED TO]
NEW MANECK CHOWK SPG AND WVG CO LIMITED AHMEDABAD VS. TEXTILE LABOUR ASSOCIATION ANMEDA BAD [REFERRED TO]
HINDUSTAN TIMES LIMITED NEW DELHI VS. THEIR WORKMEN [REFERRED TO]
GOVINDA KADTUJI KADAM VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDDANNA APPARAO PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
CHALLAPPA RAMASWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAM DEO PANDEY VS. STATE OF BIHAR [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
BHUT NATH METE VS. STATE OF WEST BENGAL [REFERRED TO]
MATTULAL VS. RADHE LAL [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
ACHARYA MAHARAJSHRI NARENDRA PRASADJI ANANDPRASADJI MAHARAJ VS. STATE OF GUJARAT [REFERRED TO]
JOHN MARTIN VS. STATE OF WEST BENGAL [REFERRED TO]
MUNICIPAL CORPORATION INDORE VS. RATNAPRABHA [REFERRED TO]
DEWAN DAULAT RAI KAPOOR VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
GANAPATI SITARAM BALVALKAR VS. WAMAN SHRIPAD MAGE SINCE DEAD [REFERRED TO]
BALBIR SINGH M G D SMT K ULDEEP KAUR I S BHATIA PT JAGESHWAR PARSHAD VS. M C D:USHA RANI:N D M C:M G D :N D M C [REFERRED TO]
UNION OF INDIA VS. GODFREY PHILIPS INDIA LIMITED :INDIA TOBACCO COMPANY LIMITED :VAZIR SULTAN TOBACCO COMPANY LIMITED [REFERRED TO]
RAM NARESH YADAV OTHERS VS. STATE OF BIHAR [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. MUNICIPAL CORPORATION [REFERRED TO]
BANI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
N S GIRI VS. CORPORATION OF CITY OF MANGALORE [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. B SATYANARAYAN RAO [REFERRED TO]
PRADIP CHANDRA PATNAIK VS. PRAMOD CHANDRA PATNAIK [REFERRED TO]
CHANDRA PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAN SINGH VS. STATE OF M P [REFERRED TO]
STATE OF MAHARASHTRA VS. DNYANESHWAR LAXMAN RAO WANKHEDE [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
A S MOHAMMED RAFI VS. STATE OF TAMIL NADU [REFERRED TO]
SUKUR ALI VS. STATE OF ASSAM [REFERRED TO]
RATTIRAM VS. STATE OF M PTHROUGH INSPECTOR OF POLICE [REFERRED TO]
NARENDRA CHAMPAKLAL TRIVEDI VS. STATE OF GUJARAT [REFERRED TO]
MUNICIPAL CORPORATION INDORE VS. RATNAPRABHA DHANDA INDORE [REFERRED TO]



Cited Judgements :-

MUKESH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-4-296] [REFERRED TO]
ATAR RANI & OTHERS VS. STATE OF M P [LAWS(MPH)-2017-7-181] [REFERRED TO]
BHARAT SINGH VS. STATE OF M.P. [LAWS(MPH)-2017-3-94] [REFERRED TO]
R.S. ASHATKAR VS. CENTRAL BUREAU OF INVESTIGATION, BHOPAL (M.P.)(INDORE BENCH) [LAWS(MPH)-2018-3-365] [REFERRED TO]
STEP EXIM PVT. LTD. AND ORS. VS. G. CHANDRAN [LAWS(MAD)-2015-5-12] [REFERRED TO]
G. GOVINDARAJ VS. P. JAICHAND [LAWS(MAD)-2015-7-248] [REFERRED TO]
PURAN CHAND VS. GHANSHYAM RANA [LAWS(HPH)-2017-7-36] [REFERRED TO]
SUNILBHAI @ CHHINDIYABHAI @ SURESHBHAI VASAVA VS. STATE OF GUJARAT [LAWS(GJH)-2019-4-170] [REFERRED TO]
MOHAMMAD YUSUF HAMIDULLA ANSARI VS. THE STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2015-12-131] [REFERRED TO]
JASVIR & ORS. VS. STATE OF U.P. [LAWS(ALL)-2017-4-247] [REFERRED TO]
HASIBUDDIN AND ANOTHER VS. STATE OF U.P. [LAWS(ALL)-2017-7-351] [REFERRED TO]
YAQOOB HUSAIN VS. STATE OF U.P. [LAWS(ALL)-2020-12-37] [REFERRED TO]
SUDESH KAUSHIK VS. CBI [LAWS(DLH)-2022-12-146] [REFERRED TO]
RAJENDER VS. STATE [LAWS(DLH)-2017-4-240] [REFERRED TO]
RAM NARESH TIWARY VS. STATE OF BIHAR [LAWS(PAT)-2019-2-60] [REFERRED TO]
NARENDRA MISHRA VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-1-118] [REFERRED TO]
RAJU VS. TARA CHAND AND ANOTHER [LAWS(HPH)-2017-11-43] [REFERRED TO]
DEEPA PRASHANTH, W/O H G PRASHANTH VS. BRINDAVAN NURSING HOME, REPRESENTED BY ITS PROPRIETOR [LAWS(KAR)-2019-4-74] [REFERRED TO]
LAXMAN, MOTHER SAYABAVVA CHORAGI VS. STATE OF KARNATAKA [LAWS(KAR)-2014-4-514] [REFERRED TO]
ROYAL BANK OF SCOLTAND NV VS. R. SUBRAMANIAN [LAWS(MAD)-2021-4-208] [REFERRED TO]
NIRANJAN SINGH S/O RABI SINGH VS. DARA SINGH [LAWS(P&H)-2013-7-58] [REFERRED TO]
A. NASIRA BEGUM VS. V. HUSAIN AHMED AND ORS. [LAWS(MAD)-2015-10-207] [REFERRED TO]
KANNADASAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2015-10-372] [REFERRED]
KALLACHI MAMMU VS. V.V. ANDRUMAN AND ORS. [LAWS(KER)-2015-9-41] [REFERRED TO]
MRS. JUBILEE MOI VS. THE STATE OF MANIPUR [LAWS(MANIP)-2016-7-4] [REFERRED TO]
AJIT VS. KALLAPPA [LAWS(KAR)-2023-8-1430] [REFERRED TO]
MOHD KAUSAR ANSARI VS. STATE OF U P [LAWS(ALL)-2014-5-483] [REFERRED TO]
RAMESH CHANDRA VS. STATE [LAWS(ALL)-2018-1-100] [REFERRED TO]
DEVENDRA VS. STATE OF U.P. [LAWS(ALL)-2017-4-163] [REFERRED TO]
LALLAS VS. STATE [LAWS(ALL)-2019-5-275] [REFERRED TO]
J.V. RAMANA MURTHY VS. THE STATE OF A.P. [LAWS(APH)-2015-6-5] [REFERRED TO]
SHEIKH AKRAM AND ORS. VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-9-268] [REFERRED TO]
ESTHAPANOSE WILSON VS. STATE [LAWS(KER)-2020-6-145] [REFERRED TO]
NANKA VS. STATE OF M P [LAWS(MPH)-2015-2-135] [REFERRED TO]
SNEHA CORPORATION VS. FOUNTAIN CONSUMER APPLIANCES COMPANY [LAWS(MAD)-2015-10-359] [REFERRED]
MALLAIYAN VS. MAHALAKSHMI [LAWS(MAD)-2015-9-489] [REFERRED]
MALLAIYAN VS. A V GOPINATH [LAWS(MAD)-2015-9-491] [REFERRED]
D. APPINACKKAR VS. STATE [LAWS(MAD)-2016-1-165] [REFERRED TO]
G.K. YARNS AND ORS. VS. PALLIPALAYAM SPINNERS (P) LTD. AND ORS. [LAWS(MAD)-2015-6-380] [REFERRED TO]
DHIRUBHAI DAYALBHAI SHIYANI VS. STATE OF GUJARAT [LAWS(GJH)-2021-7-497] [REFERRED TO]
RAMKRISHNA GANESH WAGH VS. STATE OF MAHARASHTRA THROUGH POLICE STATION BORGAON MANJU, TQ DIST AKOLA, THROUGH OFFICE OF GOVT PLEADER, HIGH COURT, NAGPUR [LAWS(BOM)-2018-7-73] [REFERRED TO]
MAHAVIR SINGH VS. STATE [LAWS(DLH)-2014-1-163] [REFERRED TO]
SATYA DEVI VS. KHEM CHAND [LAWS(HPH)-2013-6-200] [REFERRED TO]
NIRAJ DEVNARAYAN SHUKLA & ORS. VS. STATE OF GUJARAT [LAWS(GJH)-2015-7-71] [REFERRED TO]
BARDANI @ KADHORA VS. STATE OF U.P. [LAWS(ALL)-2017-4-166] [REFERRED TO]
MOHD AZEEM AND OTHERS VS. STATE OF U P [LAWS(ALL)-2016-5-382] [REFERRED]
RAJ PAL VS. STATE OF U P [LAWS(ALL)-2014-2-95] [REFERRED TO]
AVNEESH KUMAR GUPTA VS. CENTRAL BUREAU OF INVESTIGATION, DEHRADUN [LAWS(UTN)-2017-4-40] [REFERRED TO]
ANWARUL HAQUE @ BAHRUL VS. STATE OF BIHAR [LAWS(PAT)-2013-10-12] [REFERRED TO]
NIRANJAN KUMAR SHRMA VS. LATE SHRI BHASKARANAND SHARMA [LAWS(RAJ)-2017-7-65] [REFERRED TO]
ANANDI LAL AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-7-129] [REFERRED TO]
TRIPURARI JHA VS. STATE OF BIHAR [LAWS(PAT)-2014-1-29] [REFERRED TO]
CHRISTOPHER RAJ VS. K VIJAYAKUMAR [LAWS(SC)-2019-7-30] [REFERRED TO]
MANAGOBINDA MOHAPATRA VS. STATE OF ODISHA [LAWS(ORI)-2020-8-9] [REFERRED TO]
MAHENDRA PARASHRAM CHAKATE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-8-155] [REFERRED TO]
MAHESH NATH VS. STATE OF U P [LAWS(ALL)-2017-3-425] [REFERRED TO]
SANT LAL VS. STATE [LAWS(ALL)-2018-1-91] [REFERRED TO]
JAI HIND VS. STATE OF U.P [LAWS(ALL)-2017-4-212] [REFERRED TO]
NARVEER SINGH VS. STATE OF U P [LAWS(ALL)-2014-9-611] [REFERRED TO]
GIRJA SHANKAR ALIAS RAM SHANKAR VS. STATE OF U.P. [LAWS(ALL)-2014-1-149] [REFERRED TO]
VIPULBHAI M. CHAUDHARY VS. STATE OF GUJARAT [LAWS(GJH)-2014-2-84] [REFERRED TO]
R.K.EMU FARMS VS. STATE [LAWS(MAD)-2022-7-53] [REFERRED TO]
HARPREET SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-3-322] [REFERRED TO]
RAMCO CEMENTS LIMITED VS. JOINT COMMISSIONER OF INCOME TAX [LAWS(MAD)-2015-8-405] [REFERRED]
MARTIN FELIX CELVIA VS. M M NAGARAJAN [LAWS(MAD)-2015-7-422] [REFERRED]
VASANT PANDURANG GURAO VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-12-132] [REFERRED TO]
BIPIN MATHURDAS THAKKAR VS. SAMIR ALIAS SAMEER DESSAI [LAWS(BOM)-2015-2-9] [REFERRED TO]
CHANDRU VS. STATE [LAWS(ALL)-2014-1-12] [REFERRED TO]
KARAN BAHADUR VS. STATE OF U.P. [LAWS(ALL)-2017-9-345] [REFERRED TO]
SHARAD KANT VS. STATE OF U.P. [LAWS(ALL)-2017-4-192] [REFERRED TO]
DILIP KUMAR VS. STATE OF U.P. [LAWS(ALL)-2017-4-168] [REFERRED TO]
POONAM VS. V.P.SHARMA [LAWS(DLH)-2014-2-213] [REFERRED TO]
RAM SWARUP VS. STATE [LAWS(DLH)-2014-3-33] [REFERRED TO]
BEENA VS. NANDAKUMAR; S MANOHARAN; DHANALAKSHMI [LAWS(MAD)-2015-8-434] [REFERRED]
MUHAMMED ALIAS KUNHALAN VS. SUB INSPECTOR OF POLICE [LAWS(KER)-2022-9-236] [REFERRED TO]
SMT. M.K. VALSAMMA VS. STATE OF KERALA [LAWS(KER)-2021-3-21] [REFERRED TO]
PARTHASARATHY VS. STATE OF KERALA [LAWS(KER)-2020-9-187] [REFERRED TO]
SHEIKH WAHID KHAN & OTHERS VS. THE STATE OF M.P. [LAWS(MPH)-2017-9-3] [REFERRED TO]
RAJENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-8-147] [REFERRED TO]
SHRIDHAR NAMDEO LAWAND VS. STATE OF MAHARASHTRA [LAWS(SC)-2013-8-95] [REFERRED TO]
SURYA BAKSH SINGH VS. STATE OF UTTAR PRADESH [LAWS(SC)-2013-10-32] [REFERRED TO]
KIRAN CHANDER ASRI VS. STATE OF HARYANA [LAWS(P&H)-2015-5-300] [REFERRED TO]
SANTOSH VS. STATE OF M.P. [LAWS(MPH)-2014-11-223] [REFERRED TO]
DHANANJAY RAI @ GUDDU RAI VS. STATE OF BIHAR [LAWS(SC)-2022-7-67] [REFERRED TO]
QAMAR ALII VS. STATE OF U.P. [LAWS(ALL)-2017-8-176] [REFERRED TO]
GHALAPPA SARDA NADGERI AND ANOTHER VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-1-210] [REFERRED TO]
GOVIND ANANAD KARVANDE VS. THE STATE OF MAHARASTRA [LAWS(BOM)-2016-1-256] [REFERRED TO]
BASANT KUMAR KATARIYA VS. AMJAD ALI [LAWS(CHH)-2021-11-16] [REFERRED TO]
MADAN THAKUR VS. MAHENDER CHAUHAN [LAWS(HPH)-2019-3-104] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SES RAM [LAWS(HPH)-2013-5-75] [REFERRED TO]
L. ASHOK CHAND VS. C. RAMABAI [LAWS(MAD)-2015-6-332] [REFERRED TO]
SANDEEP SHARMA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-1-192] [REFERRED TO]
RAJU @ RAJDEO RAM VS. STATE OF BIHAR [LAWS(PAT)-2013-8-35] [REFERRED TO]
STATE VS. V.P. PANDI @ ATTACK PANDI [LAWS(MAD)-2019-3-751] [REFERRED TO]
CHAKKARAVARTHI VS. STATE [LAWS(MAD)-2015-8-321] [REFERRED]
RAM DULARE VS. STATE OF M P [LAWS(MPH)-2017-7-176] [REFERRED TO]
CHIRANGILAL VS. STATE OF M.P. [LAWS(MPH)-2017-10-5] [REFERRED TO]
SHRINARAYAN BAIS & ORS VS. STATE OF M P [LAWS(MPH)-2017-6-146] [REFERRED TO]
MANGAL BHUMIA VS. STATE OF M P [LAWS(MPH)-2017-6-159] [REFERRED TO]
SURESH NAI VS. STATE OF M P [LAWS(MPH)-2017-8-260] [REFERRED TO]
HARINARAYAN @ MUNNA VS. STATE OF M.P. [LAWS(MPH)-2017-8-10] [REFERRED TO]
PRAMEELA VS. GOVINDAN NAIR [LAWS(KER)-2015-2-33] [REFERRED TO]
NARAYANAN VS. STATE OF KERALA [LAWS(KER)-2018-2-582] [REFERRED TO]
RAVINDRANATH MAGANBHAI PRAJAPATI VS. STATE OF GUJARAT [LAWS(GJH)-2014-11-152] [REFERRED TO]
K. CHANDRIKA, I.R.S VS. STATE [LAWS(KAR)-2013-8-39] [REFERRED TO]
C.P. PRABHAKARAN AND ORS. VS. ARJUN AMARAVATHI CHITS (P) LTD. [LAWS(MAD)-2015-10-231] [REFERRED TO]
KUMAR VS. MUTHU NARAYANAN [LAWS(MAD)-2015-6-367] [REFERRED TO]
SANJU DEVI; RAJU SINGH @ RAJENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2015-2-182] [REFERRED TO]
PANKAJ THAKUR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2016-4-162] [REFERRED TO]
ASHOK KUMAR SHARMA VS. STATE OF U P [LAWS(ALL)-2014-11-50] [REFERRED TO]
ALIMUDDIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2023-3-146] [REFERRED TO]
SHIV SAHNI, SON OF LATE BRIHASPATI SAHNI VS. STATE OF BIHAR [LAWS(PAT)-2017-8-19] [REFERRED TO]
AMIT KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2018-1-173] [REFERRED TO]
NIRANJAN KUMAR SHARMA SON OF LATE SHRI BHASKARANAND SHARMA VS. STATE OF RAJASTHAN THROUGH PP [LAWS(RAJ)-2017-7-159] [REFERRED TO]
DHARMENDRA VS. STATE [LAWS(RAJ)-2022-5-250] [REFERRED TO]
MALAY KUMAR VS. STATE OF BIHAR THROUGH DISTRICT MAGISTRATE CUM DIS [LAWS(PAT)-2018-5-98] [REFERRED TO]
SATVIR SINGH VS. STATE OF DELHI [LAWS(SC)-2014-8-61] [REFERRED TO]
KAWAL SHARMA VS. STATE OF UTTARAKHAND AND ORS. [LAWS(UTN)-2020-7-38] [REFERRED TO]
RAJU RANJAN BHATTACHARJEE VS. STATE OF TRIPURA [LAWS(TRIP)-2019-8-64] [REFERRED TO]
SHEIKH ANIS & ORS VS. STATE OF M P [LAWS(MPH)-2017-11-258] [REFERRED TO]
TARA CHAND VS. RAKESH KASHYAP [LAWS(HPH)-2019-7-87] [REFERRED TO]
STATE OF GUJARAT VS. VINAYKANT RAMANLAL DALAL [LAWS(GJH)-2015-2-299] [REFERRED]
D.L. SALEEM AHAMED VS. EVAN PAPER & BOARD (INDIA) PVT. LTD. [LAWS(MAD)-2015-3-590] [REFERRED TO]
R. AMARAVATHI VS. STATE AND ORS. [LAWS(MAD)-2015-6-359] [REFERRED TO]
V RAMANI VS. M ANNADURAI [LAWS(MAD)-2015-9-464] [REFERRED]
SHEEBA SHAJI VS. SECRETARY,R.T.A. [LAWS(KER)-2013-4-102] [REFERRED TO]
M. K. VALSAMMA VS. STATE OF KERALA [LAWS(KER)-2021-3-61] [REFERRED TO]
M.V. NARAYANAN VS. PERIYADAN NARAYANAN NAIR [LAWS(KER)-2021-5-127] [REFERRED TO]
MINTU KUMAR KALITA VS. STATE OF ASSAM [LAWS(GAU)-2021-12-26] [REFERRED TO]
R.R. KABEL LIMITED VS. M/S. INCAB INDUSTRIES LTD. [LAWS(DLH)-2014-4-56] [REFERRED TO]
SURESH NANA GOTPAWAR AND ORS. VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2015-11-76] [REFERRED TO]
RUPESH LAHUJI NITNAWARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-10-171] [REFERRED TO]
DHANWARDHINI INVESTMENT & FINANCE PRIVATE LIMITED VS. ARUNA RAMCHANDRA SONTAKE [LAWS(BOM)-2013-10-233] [REFERRED TO]
HARENDRA KUMAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2016-4-54] [REFERRED]
RASOOL AHMAD VS. STATE OF U P [LAWS(ALL)-2014-9-599] [REFERRED TO]
SHYAM SINGH VS. STATE [LAWS(ALL)-2017-2-208] [REFERRED TO]
ABDUL SALAM VS. STATE [LAWS(ALL)-2017-3-345] [REFERRED TO]
MOTI LAL VS. STATE OF U.P. [LAWS(ALL)-2017-4-179] [REFERRED TO]
SUBEDAR VS. STATE OF U.P. [LAWS(ALL)-2017-4-242] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)The appellant was convicted for the offences punishable under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act") by the learned Special Judge, Bangalore, and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.10,000/-, in default, to suffer a further rigorous imprisonment for two months on the first score and four years rigorous imprisonment and to pay a fine of Rs.15,000/- and on failure to pay fine to suffer further rigorous imprisonment for three months on the second count, with the stipulation that both the sentences shall be concurrent.
(3.)In appeal, the High Court of Karnataka by the impugned judgment, confirmed the conviction, but reduced the sentence to two years' rigorous imprisonment from four years as far as the imposition of sentence for the offence under Section 13(1)(d) read with Section 13(2) of the Act is concerned and maintained the sentence in respect of the offence under Section 7 of the Act.


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