M.SEENIVASAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment in Special Case No.11 of 2011 on the file of the Special Court for Trial of Prevention of Corruption Act Cases, Madurai dated 17.04.2015, whereby, appellant was convicted for the offence under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 and sentenced to undergo one year RI and to pay a fine of Rs.5,000/- in default to undergo 3 months SI for the offence under Section 7 of Prevention of Corruption Act, 1988 and also sentenced to undergo two years RI and to pay a fine of Rs.10,000/- in default to undergo six months SI for the offence under Section 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988.

(2.) The gist of the charge framed on the accused is as follows: Charge Gist of Charge Section 7 of Public Servant taking gratification other than Prevention of legal remuneration in respect of an official act. Corruption Act, 1988. Section and 13(1) (a) Accused receiving a sum of Rs.2,000/- as bribe & (d) read with for giving the cheque. 13(2) of Prevention of Corruption Act, 1988.

(3.) For the sake of convenience, the parties are referred to as per the rank mentioned in the trial Court. The brief facts of the prosecution case are as follows: