R DAMODARAN Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of the learned Chief Judicial Magistrate cum Special Judge, Erode dated 18.1.2005 made in Special C.C. No. 41/2003, convicting the appellant for the offence under Section 7 of the Prevention of Corruption Act, 1988 and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 500/- in default to undergo 2 months rigorous imprisonment and also convicting the appellant for the offence under Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988 and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 500/- in default to undergo 2 months rigorous imprisonment. The sentences are ordered to run concurrently.

(2.) The accused faced the trial under the following backdrop:

(3.) The prosecution in order to bring home the charges against the accused, examined PWs.1 to 13, filed Exs.P1 to P24 and marked M.Os. 1 to 6.