D.KATHIRVEL Vs. STATE

JUDGEMENT

(1.) The appellants herein, who are A-1 and A-2, were charged and tried before the learned Special Judge, Special Court for Trial of Cases under the Prevention of Corruption Act , Trichy, for various offences under the Prevention of Corruption Act (in short ' P.C. Act ') in Spl. Case No.56 of 2011, and on being found guilty, they were convicted and sentenced as under:

(2.) The brief facts of the case of prosecution, which are necessary for the disposal of these appeals, are culled out hereunder :-

(3.) To prove the case, the prosecution examined P.W.s 1 to 20, marked Exs.P-1 to P-29 and M.O.s 1 to 9. When the accused/appellants were questioned u/s 313 Cr.P.C . about the incriminating circumstances appearing against them, they denied the same as false. While no witness was examined on the side of the defence, however, Exs. D-1 to D-8 were marked. The trial court, after hearing either side and after considering the materials, both oral and documentary, available on record, convicted A1 and A2 as detailed above. Aggrieved by the said conviction and sentence recorded by the trial court, the appellants/A1 and A2 have filed the present appeals.