MAHESH LAL N.Y. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case registered as V.C.No.3/2021/TSR by the Vigilance and Anti-Corruption Bureau (VACB), Thrissur.

(2.) The petitioner was employed as an Overseer in the Choondal Grama Panchayat.

(3.) The prosecution case, in short, is as follows: The first accused is a contractor. He demanded money from the de facto complainant for payment of the same to the second accused and other officials of the Choondal Grama Panchayat to induce them to grant completion certificate in respect of the new building which was constructed by the brother-in-law of the de facto complainant. On 16.02.2021, at about 17:00 hours, the first accused met the de facto complainant at the parking area of Sankara Shopping Complex at the place Kecheri in Thrissur and he obtained/accepted from the de facto complainant an amount of Rs.25,000/-. Thus, the first accused committed the offence punishable under Section 7A of the Prevention of Corruption Act, 1988 (for short 'the Act') read with Section 120B of the Indian Penal Code and the second accused committed the offence punishable under Section 7(a) of the Act read with Section 120B of the Indian Penal Code.