K POUNAMMAL Vs. STATE

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and order of conviction and sentence passed by the learned Special Judge for CBI Cases, Madurai in C.C.No.2/2003 on 05.11.2003 for the offences under Section 7, 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988 and sentencing her to undergo 6 months rigorous imprisonment for the offence under Section 7 and a fine of Rs.1000/- and in default to undergo rigorous imprisonment for one month and to undergo rigorous imprisonment for one year for the offence under Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988 and to pay a fine of Rs.1000/-, in default to undergo one month rigorous imprisonment.

(2.) The following is the factual matrix of the prosecution case:

(3.) Point for consideration: "Whether the charges framed against the accused have been proved by the prosecution beyond reasonable doubt?"