MUTHURAMAN Vs. STATE

JUDGEMENT

(1.) The sole accused, in S.C.No.6 of 2005 on the file of the learned Special Judge cum Chief Judicial Magistrate, Nagercoil, is the appellant herein. He stood charged for offences under Sections 13(2) r/w.13(1)(e) of Prevention of Corruption Act,1988. By judgment dated 30.06.2011, the trial Court convicted the accused under Sections 13(2) r/w.13(1)(e) of Prevention of Corruption Act,1988 and sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for six months for the offences under sections 13(2)r/w.13(1)(e) of Prevention of Corruption Act,1988. Challenging the above said conviction and sentence, the appellant/accused is before this Court with this Criminal Appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) During the pendency of the appeal, the appellant filed two Criminal Miscellaneous Petitions in C.M.P.Nos.10283 of 2018 and 10490 of 2018 to receive the documents mentioned therein as additional evidence. Since both the petitions were filed only at the time of arguments, this Court took the petitions along with the main appeal and heard. On a perusal of the petitions, this Court found that the documents mentioned therein will not be helpful to decide the case of the appellant and even accepting the documents as additional evidence will not change the result of the appeal. Therefore, both the petitions are dismissed.