RAMA PALANIAPPAN Vs. STATE

JUDGEMENT

(1.) The appellant/ first accused was tried along with two others before Special Court for Trial of Cases under the Prevention of Corruption Act Madurai in Spl.C.C.No.20 of 2011.

(2.) The Special Court framed charges against the accused, examined witnesses and by its judgment dated 10.01.2012 found this appellant guilty, for the offence charged and found the other two accused not guilty. The charges framed as against the accused, the findings and the sentence of the trial Court are as follows:

(3.) As against the judgment of conviction and sentence imposed by the trial Court, the appellant/first accused preferred the present appeal. However, the State has not filed any appeal as against the order of acquittal passed in respect of second and third accused.