PUSHPAKUMARY Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals have been filed under Sec. 374(2) of the Code of Criminal Procedure, challenging common judgment dtd. 24/6/2009 in C.C.Nos.21/2005, 22/2005, 23/2005, 24/2005 and 25/2005 on the files of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, whereby the appellant, who got arrayed as the first accused, was convicted and sentenced in all the cases while acquitting the second accused. The State of Kerala, represented by the Vigilance and Anti-Corruption Bureau (VACB) is the respondent in all these appeals.

(2.) Heard the learned Senior Counsel for the appellant/1st accused and the learned Special Public Prosecutor appearing for the VACB in detail. Perused the relevant records, including the decisions placed by the learned Special Public Prosecutor.

(3.) In C.C.No.21/2005, the prosecution case in brief as under: