A.SALAHUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Criminal Appeals have been filed by accused Nos.1 and 2 in C.C.No.3 of 2014 on the files of the Enquiry Commissioner & Special Judge, Thiruvananthapuram. The appellants impugn judgment dtd. 30/6/2018 in the above case. Respondent is State of Kerala represented by Vigilance Anti Corruption Bureau ('VACB' for short).

(2.) Heard the learned counsel appearing for accused Nos.1 and 2. Also heard the learned Public Prosecutor appearing for the VACB. Gone through the verdict under challenge and the decisions placed by the learned counsel appearing for the accused.

(3.) The prosecution case herein is that the 1st and 2nd accused, who were the Village Officer and the Part-time Sweeper, Punnakkal Village respectively hatched criminal conspiracy to obtain illegal gratification from Sri Kuttappan, the complainant, for effecting mutation of his property and in consequence thereof, on 20/9/2011 accused Nos.1 and 2 accepted bribe. Thus the prosecution alleges commission of offences punishable under Ss. 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act ('PC Act, 1988' for short) as well as Sec. 120B of the Indian Penal Code ('IPC' for short), by accused Nos.1 and 2.