P.K. VIKRAMAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in C.C. No. 11 of 2002 on the files of the court of the Enquiry Commissioner and Special Judge , Thiruvananthapuram.

(2.) The prosecution case is that the appellant demanded and accepted bribe on 22-7-1998 at about 2 p.m. On the basis of Ext. P1 statement given by PW1, PW6 registered Ext. P10 FIR. The investigation was conducted by PW8. After completing the investigation, CW24 (not examined) filed the final report before the Court.

(3.) In the trial, PW1 to PW8 were examined and Exts. P1 to P20 were marked for the prosecution, besides identifying MO1 to MO4. On the side of the defence, DW1 was examined. After evaluating the evidence, the court below found the appellant guilty under Section 7 of the Prevention of Corruption Act and convicted him there under. The appellant was sentenced to rigorous imprisonment for one year and a fine of Rs. 3000/- with a default clause for rigorous imprisonment for three months.