TR.A.BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant[Tr. A. Babu/Accused No. 4. (Hereinafter, referred to as 'appellant (A-4)'.] (A-4) and the co-accused persons[The other accused namely are, Indirakumari/Accused No.1, wife of appellant herein (A-4); T.K. Kirubakaran/Accused No.2, Secretary to the Government, Social Welfare and Nutritious Scheme (A-2); Dr. P. Shanmugam/Accused No.3, Director of Rehabilitation of the Disabled (A3) and R. Venkatakrishnan/Accused No.5, junior P.A. to A-1 (A-5).] faced trial before the Ld. ASJ, Additional Special Court[Hereinafter, referred to as 'trial Court'.] for the criminal cases relating to elected MPs and MLAs, Chennai. They were charged for criminal misconduct under the Prevention of Corruption Act, 1988,[Hereinafter, referred to as 'PC Act'.] criminal breach of trust and misappropriation of grant-in-aid funds amounting to Rs.15,45,000.00. These grants were made for running schools for the welfare of 'Severely Orthopedically Handicapped Children' and 'Deaf' children. A-2 died during pendency of the trial and thus, the trial against him stood abated. Vide judgment dtd. 29/9/2001, the trial Court acquitted A-5 and convicted appellant (A-4) and other co-accused persons(A-1) and (A-3) and sentenced them as below.:-