K SULOCHANA Vs. STATE

JUDGEMENT

(1.) These appeals arise against the Judgment passed by the Chief Judicial Magistrate-cum-Special Judge, Nagercoil in S.C. No. 1 of 1991 dated 31.01.2002.

(2.) Originally there were 9 accused in the case and of them two subsequently died. 7 accused stood trial in Spl. Case No. 1 of 1991 on the file of the learned Chief Judicial Magistrate-cum-Special Judge, Nagercoil. They were charged as follows: Accused Charges Sl. No. A-1 120(b), 420, 471 r/w 467 of IPC 5(1)(d) r/w 5(2) of the Prevention of Corruption Act r/w 109 IPC A-2 120(b), 420 r/w 109 IPC, 467, 468 of IPC, 5(1)(d) r/w 5(2) of the Prevention of Corruption Act r/w 109 IPC A-3 120(b), 420 r/w 109 IPC, 467, 468 of IPC, 5(1)(d)r/w 5(2) of the Prevention of Corruption Act r/w 109 IPC A-4 120(b), 420, 471 r/w 109 of IPC, 467 [3 counts] of IPC 5(1)(d) r/w 5(2) of the Prevention of Corruption Act. A-5 120(b), 420 r/w 109 IPC, 468 of IPC, 5(1)(d)r/w 5(2) of the Prevention of Corruption Act r/w 109 IPC A-6 120(b), 420 r/w 109 IPC, 467, 468 of IPC, 5(1)(d)r/w 5(2) of the Prevention of Corruption Act r/w 109 IPC A-7 120(b), 420 r/w 109 of IPC, 467 [2 counts], 468 of IPC [2 counts] 5(1)(d) r/w 5(2) of the Prevention of Corruption Act.

(3.) The case of the prosecution is as follows: