V. CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal appeal is at the instance of the sole accused in C.C.No.36/2007 on the files of the Enquiry Commissioner and Special Judge, Kozhikode and he assails conviction and sentence imposed against him as per judgment dtd. 12/7/2013 in the above case.

(2.) Heard the learned counsel appearing for the appellant and the learned Special Public Prosecutor for the respondent. Perused the verdict impugned and records of the Special Court.

(3.) Here, the prosecution alleges commission of offences punishable under Ss. 7 and 13(1)(d) r/w. Sec. 13(2) of the Prevention and Corruption Act, 1988 (hereinafter referred to as 'PC Act, 1988') by the accused, who was working as a Villageman at Payyampally Village Office, Mananthavady, on the premise that the accused demanded and accepted Rs.500 as bribe at 3.15 pm on 4/10/2006.