K.MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in C.C.No.45 of 2008 on the files of the Enquiry Commissioner and Special Judge, Kozhikode, has filed this appeal challenging the judgment dtd. 5/3/2014 rendered in the above case. The respondent herein is the State of Kerala represented by VACB.

(2.) Heard the learned counsel for the appellant/accused as well as the learned Public Prosecutor. Perused the verdict under challenge and the records of the Special Court.

(3.) The prosecution case is that the accused while working as Secretary to Mattool Grama Panchayat and as being a public servant had abused his official position and committed criminal misconduct by demanding and accepting Rs.500.00 as bribe from PW1 Muhammedali at 8 p.m on 14/5/2007 to grant permission to construct the house of one Zeenath, who is the niece of PW1. On this premise, the prosecution alleges commission of offences punishable under Ss. 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 ('PC Act, 1988' for short), by the accused/appellant.