MOORTHY Vs. STATE

JUDGEMENT

(1.) The sole accused in C.C. No. 3 of 2004 on the file of the Principal Special Judge for C.B.I Cases, Chennai, who was prosecuted for offences punishable under Sections 7 of the Prevention of Corruption Act, 1988 and Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988, found guilty on both the charges, convicted and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1000/- and to undergo rigorous imprisonment for two months in case of default in payment of fine, in respect of each one of the above said offences, has come forward with the present appeal challenging the judgment of the trial Court dated 21.11.2006 in respect of conviction and sentence.

(2.) The case of the prosecution in brief can be stated thus:

(3.) Before the trial Court, the Appellant/accused pleaded innocence and charges were framed for offences punishable under Sections 7 and 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act,1988. After having the charges read over and explained, the Appellant/accused denied the charges and pleaded innocence. In order to substantiate the prosecution version, nine witnesses were examined as Pws 1 to 9 and 17 documents were marked as Exs.P1 to P17 on the side of the prosecution. Six material objects were also produced as M Os 1 to 6 on the side of the prosecution.