SUDARSANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Judgment in C.C.No.27/2010 dtd. 31/10/2014 on the files of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, is put under challenge in this appeal filed by the sole accused arraying State of Kerala as the respondent.

(2.) Heard the learned counsel for the appellant/accused and the learned Special Public Prosecutor in detail. Perused the verdict under challenge and the evidence available.

(3.) Precisely the prosecution case is that the accused, who was employed as Assistant Sub Inspector (Grade) in Chavara Police Station during the period from 24/4/2006 to 22/4/2009, demanded illegal gratification of Rs.2,000.00 from Sri Shiharudheen, who was examined as PW1 on 21/4/2009 and thereafter demanded and accepted the same at 11.30 a.m on 24/4/2009. Accordingly the prosecution case is that the accused committed 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).