SAVITHA S. KANNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner was the second accused in the case C.C.No.10/2014 on the file of the Court of the Special Judge (SPE/CBI)-III, Ernakulam.

(2.) The trial court convicted the petitioner for the offence punishable under Section 8 of the Prevention of Corruption Act, 1988 (for short 'the PC Act') and also under Section 120B of the Indian Penal Code read with Section 8 of the PC Act.

(3.) The petitioner has filed the appeal (Crl.A.No.309/2018) challenging the order of conviction entered against and the sentence imposed on her by the trial court. The sentence imposed on her by the trial court was suspended by this Court as per the order dated 02.03.2018.