A N MANICKAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 17.9.2002 passed in CC. No. 13 of 2000 by the learned I Additional District Judge and Sessions Cum Judicial Magistrate, Coimbatore, convicting and sentencing the appellant for the offence under Section 7 of the Prevention of Corruption Act to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1000/-, in default to undergo Rigorous Imprisonment for one month and for the offence under Section 13(2) read with 13(l)(d) of the PC Act to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1000/- in default to undergo one month Rigorous Imprisonment and ordering the sentences to run concurrently.

(2.) The Appellant was working as the Village Administrative Officer of Annur Village, Avinashi Taluk, Coimbatore. The charge against him by the complainant was that the Appellant by illegal means, abusing his position as a public servant obtained pecuniary advantage as a reward for doing an official act punishable under Section 7 and 13(2) read with 13 (1) of the Prevention of Corruption Act (herein after referred to as the Act).

(3.) The Prosecution in order to bring home the guilt against the Appellant examined nine witnesses Pws.1 to 9, marked Exhibit P-1 to P21 and relied on Mos.1 to 5.