(1.) Palanisamy, the first appellant, was convicted for the offences under Ss. 7 and 13(1)(d) read with S. 13(2) of the Prevention of Corruption Act. He was sentenced to undergo R.I. for six months and to pay a fine of Rs. 200/- for the offence under S. 7 of the Act, and to undergo R.I. for one year and to pay a fine of Rs. 300/- for the offence under S. 13(1)(d) read with S. 13(2) of the Prevention of Corruption Act, 1988.
(2.) Natarajan, the second appellants was convicted for the offences under Ss. 12 and 13(1)(d) read with S. 13(2) of the Prevention of Corruption Act. He was sentenced to undergo R.I. for six months and to pay a fine of Rs. 200/- for the offence under S. 12 of the Act and to undergo R.I. for one year and to pay a fine of Rs. 300/- for the offence under S. 13(1)(d) read with S. 13(2) of the Act.
(3.) Challenging the above convictions and sentences, the appellants preferred this common appeal.