V.S. HAMEED Vs. STATE OF KERALA

JUDGEMENT

(1.) These are appeals at the instance of accused Nos.1 and 3 in C.C.No.167/2008 on the files of the Enquiry Commissioner and Special Judge, Kottayam, challenging the conviction and sentence imposed by the Special Court, dtd. 25/8/2012.

(2.) Heard the learned counsel for the appellants as well as the learned Public Prosecutor. Perused the verdict impugned and the records of the Special Court. Also gone through the decisions placed by both sides.

(3.) In this case, the prosecution alleges commission of the offences punishable under Ss. 13(1)(c) and (d) r/w Sec. 13(2) and 15 of the Prevention of Corruption Act, 1988 (for short, 'the PC Act, 1988' hereinafter) as well as under Ss. 409, 465, 471, 477A and 120B of the Indian Penal Code (for short, 'the IPC' hereinafter), by accused Nos.1 to 5.