ANTONY CARDOZA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal filed under Section 374 (2) Code of Criminal Procedure the Appellant who was the first accused in C.C. No. 16 of 1998 on the file of the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, challenges the conviction entered and the sentence passed against him for offences punishable under Section 13(2) read with Section 13(1)(c) of the Prevention of Corruption Act, 1988 ("the P.C. Act" for short) and Section 409 read with Section 341.P.C.

(2.) The case of the prosecution can be summarised as follows:

(3.) On the two accused persons pleading not guilty to the charge framed against them by the Court below on 22-10-1998, the prosecution was permitted to adduce evidence in support of its case. The prosecution examined 12 witnesses as R Ws. 1 to 12 and got marked 22 documents as Exts. P-1 to P-22 and 10 material objects as M. Os. 1 to 10.