THANGARAJU Vs. STATE

JUDGEMENT

(1.) Challenging the conviction for the offences under Section 161, I.P.C. and Section 5(1)(d) read with 5(2) of the Prevention of the Corruption Act, 1947 and sentence to undergo S.I. for one year and to pay a fine of Rs. 500/-, in default to undergo S.I. for three months, Thangaraju, Village Administrative Officer, has filed this appeal before this Court.

(2.) According to the prosecution, the appellant, Village Administrative Officer of Pasar Village, Kallakurichi Taluk, demanded on 2-3-1988 Rs. 300/- from one Kesavan of Ariyanthakka Village (P.W. 1) as a gratification in order to prepare and furnish to him the copies of the Chitta, Adangal and Sketches and accepted a sum of Rs. 50/- on 3-3-1988 and the balance of Rs. 250/- on 9-3-1988.

(3.) The facts leading to the conviction are as follows :