K G SUNDARAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in C.C.No.88 of 1997 on the file of the learned Principal Special Judge for CBI Cases, Chennai, who stood charged for an offence under Section 13(2) r/w.13(1)(e) of Prevention of Corruption Act, 1988, tried and found guilty as per the charge and sentenced by the trial Court in its judgment dated 05.10.1999 to undergo simple imprisonment for one year and to pay a fine of Rs.5,000/- with a default sentence of two months simple imprisonment, has come forward with the present appeal against the conviction as well as sentence.

(2.) THE facts of the prosecution case, in brief, are as follows:

(3.) AT the conclusion of trial, the learned trial judge heard the arguments advanced on both sides and considered the evidence adduced on both sides. Upon such consideration, the learned Trial Judge came to the conclusion that the charge against the appellant/accused was proved and accordingly convicted him for the offence as per the charge and imposed punishment as indicated supra. However the learned trial Judge quantified a lesser amount as the value of unexplained disproportionate wealth. Challenging the conviction as well as the sentence, the appellant/accused has come forward with the present appeal.