PREMANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was the accused in C.C.No.29 of 2008 on the files of the Court of Enquiry Commissioner and Special Judge, Kottayam. The Special Court as per the judgment dtd. 26/9/2009 convicted him for the offences punishable under Sec. 13(1)(c) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (PC Act), and Ss. 409 and 477A of the Indian Penal Code, 1860 (IPC). He was sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs.1,00,000.00 with a default sentence of six months' imprisonment under Sec. 13(1)(c) read with Sec. 13(2) of the PC Act. He was further sentenced to undergo simple imprisonment for two years under Sec. 409 and one year under Sec. 477A of the IPC. During the pendency of the appeal, the appellant expired. His wife came on record as an additional appellant.

(2.) Heard the learned counsel for the appellant and the learned Special Public Prosecutor (Vigilance).

(3.) The prosecution was initiated with the following allegations: