CHINNAMONI Vs. STATE

JUDGEMENT

(1.) The Appellants, who are accused 1 and 2, have come forward with these appeals challenging their conviction and sentence passed by the Chief Judicial Magistrate-cum-Special Judge. Nagercoil, in Special Case No. 3 of 2002, dated 5-12-2007, convicting the first accused for an alleged offence under Section 7 (two counts) and 13(2) r/ w 13(1)(e) of Prevention of Corruption Act, 1988 (two counts) and the second accused for an alleged offence under Sections 7 and 13(2) read with Section 13(1)(e) of Prevention of Corruption Act, 1988 and sentenced them to undergo rigorous imprisonment for 5 years for each offence and to pay a fine of Rs. 10,000/- for each offence, in default, to undergo rigorous imprisonment for one year.

(2.) The following is the prosecution case shorn of necessary details:

(3.) The point for consideration is, whether the prosecution has brought home the guilt of the accused beyond reasonable doubt.