A SIVASAMY Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGE is made in this appeal to the judgment dated 25.02.2004, and made in C.C.No.9 of 2001 on the file of the Learned Special Judge Cum Chief Judicial Magistrate, Coimbatore convicting the appellant under Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act 1988 and sentencing to suffer one year of rigorous imprisonment and to pay a fine of Rs.1,000/- in default to suffer six months of imprisonment for each offence.

(2.) IMPUGNING the judgment dated 25.02.2004 the appellant stands before this Court with this appeal.

(3.) WHEN the ingredients of the charges were explained and questioned, the appellant had pleaded innocent and claimed to be tried. He therefore, was put on trial.