K. INBASAGARAM Vs. THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is the appellant in Criminal Appeal No.231 of 2000. He has preferred the Criminal Appeal against the Judgment dated 16.02.2000 passed in C.C.No. 16 of 1997 by the learned XI Additional City Civil Judge and Special Judge, Madras, convicting him for an offence under Section 13(2) read with Section 13(l)(e) of the Prevention of Corruption Act. 1988 and sentenced him to undergo R.1. for one year and to pay a fine of Rs.5,000/ -.

(2.) THE petitioner had paid the fine. He had also sought for suspension of sentence in Crl.M.P.No.1355 of 2000. The sentence was suspended. The petitioner was enlarged on bail. Subsequently, the petitioner had received a confidential ' communication dated 25.04.2000 from the Chief Secretary to the Government to the effect that because the petitioner has been convicted and sentenced to the above imprisonment and pay a fine and he had also paid the fine, action is contemplated as per Rule 3(1) of All India Services Conduct Rules, 1968. In that communication, it is stated that by virtue of his conviction under Section 13(2) read with 13(l)(e) of the Prevention of Corruption Act, the Government has proposed to impose the penalty of dismissal on him. The petitioner now seeks suspension of conviction also.

(3.) THE learned Public Prosecutor took notice of the matter.