D DASS Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant against the judgment of the learned chief Judicial Magistrate (Special Judge) Cuddalore, Cuddalore District in Special Case No.5 of 2000 dated 07.11.2005. The appellant who is the sole accused, has been convicted under Section 7 of Prevention of Corruption Act and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/- in default, to undergo three months rigorous imprisonment; under Section 13(2) r/w.13 (1) (d) of the Prevention of Corruption Act and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/- in default, to undergo three months rigorous imprisonment and the sentences to run concurrently.

(2.) The brief facts of the case is as follows:-

(3.) The prosecution in order to bring out the charge against the accused examined P.W.1 to P.W.12 , Ex.P1 to P23 were marked and M.O.1 to M.O.3 were produced.