D. ALEXANDER Vs. STATE OF KERALA

JUDGEMENT

(1.) The conviction and sentence imposed against the 2nd accused in C.C.No.7/2006 on the files of the Enquiry Commissioner and Special Judge, Thrissur, as per judgment dtd. 11/7/2014, are under challenge in this appeal at the instance of the 2nd accused.

(2.) Heard the learned senior counsel appearing for the appellant as well as the learned Special Public Prosecutor in detail. Perused the relevant documents.

(3.) In this matter, the allegation of the prosecution is that, accused Nos.1 and 2 committed offences punishable under Ss. 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'PC Act, 1988' for short) as well as under Sec. 120B of the Indian Penal Code (hereinafter referred to as 'IPC' for short). After the trap proceedings, final report filed before the Special Court. At the time of trial, the 1st accused is no more. Accordingly, the Special Court tried the 2nd accused/appellant alone. During trial, PW1 to PW11 were examined and Exts.P1 to P15 were marked on the side of the prosecution. MO1 to MO8 were also marked.