(1.) In this appeal filed under Section 374(2) Cr.P.C. the appellant who was the accused in C.C. No. 9 of 1999 on the file of the Court of Special Judge (SPE/CBI-II), Emakulam challenges the conviction entered and the sentence passed against him for offences punishable under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the P.C. Act" for short).
(2.) The case of the prosecution can be summarised as follows:
(3.) On the appellant pleading not guilty to the charge framed against him by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in 62 support of its case. The prosecution altogether examined 16 witnesses as P.Ws 1 to 16 and got marked 38 documents as Exts.P1 to P38 and 6 material objects as Mos 1 to 6.
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