BEENA P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in C.C.No.85/2016 on the files of the Enquiry Commissioner and Special Judge, Kozhikode, has filed this appeal challenging conviction and sentence imposed by the Special Court against her in the above case, as per judgment dtd. 26/6/2020.

(2.) Heard the learned Senior Counsel for the appellant/accused and the learned Special Public Prosecutor representing the respondent - State of Kerala.

(3.) Here, the prosecution alleges 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 appellant/accused.