M. NOORDHEEN(A1) Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 04.07.2014 made in Special Case No.61 of 2011 on the file of the Special Court for Trial of P.C. Act Cases, Madurai.

(2.) The respondent herein while investigating the case in Crime No.7 of 2003 filed a second charge sheet against the appellant herein. Cognizance was taken for the offences under Section 13(2) r/w. 13(l)(a) of Prevention of Corruption Act 1988. The appellant was then working as Deputy Director, Tamil Nadu Fire and Rescue Services, Southern Region, Madurai, from 14.02.2003 to 29.09.2003. The case of the prosecution is that during this period, the accused habitually obtained illegal gratification from various officials. Charge was framed against the appellant under Sections 13(2) r/w. 13(l)(a) of Prevention of Corruption Act, 1988. The appellant denied the charge and claimed to be tried. The prosecution examined as many as eight witnesses and marked Ex.P.1 to Ex.P.6. On the side of the accused, Ex.D.1 and Ex.D.2 were marked. The learned trial Judge after a consideration of the evidence on record, found the accused guilty of the offence with which he was charged and sentenced him to undergo Rigorous Imprisonment for two years. The fine amount of Rs. 5,000/- was also levied. Default sentence was also imposed. Questioning the same, this appeal came to be filed.

(3.) Heard the learned Senior counsel appearing for the appellant and the learned Government Advocate(Crl. Side) appearing for the respondent.