DR.K.REMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in C.C.No.09/2009 on the files of the Enquiry Commissioner and Special Judge, Kozhikode, is the appellant herein and she assails the conviction and sentence imposed against her in the above case, dtd. 31/3/2016.

(2.) Heard the learned counsel for the appellant/accused as well as the learned Special Public Prosecutor. Perused the trial court records.

(3.) On the premise that the accused demanded and accepted Rs.1,000 as bribe at 6.50 p.m. on 31/10/2007, the prosecution alleges the commission of offences punishable under Ss. 7 and 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the PC Act, 1988 hereinafter), by the accused, who was working as an Assistant Surgeon at the Government General Hospital (Beach Hospital), Kozhikode. When the final report filed before the learned Special Judge, the learned Special Judge recorded evidence confined to that of PW1 to PW12, Exts.P1 to P33 as well as MO1 to MO11 on the side of the prosecution. No defence evidence was adduced. Finally, the learned Special Judge found on evidence that the accused committed offences punishable under Ss. 7 and 13(1)(d) r/w Sec. 13(2) of the PC Act, 1988, and accordingly, the accused was sentenced as under: