BALUSAMY Vs. STATE

JUDGEMENT

(1.) Balusamy was convicted for the offences under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act (hereinafter referred to as "the P.C. Act") and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/- for the offence under Section 7 and to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- for the offence under Section 13(1)(d) read with Section 13(2) and the trial Court ordered the sentences to run concurrently. Hence, this appeal.

(2.) The case of the prosecution is as follows:-

(3.) During the course of trial, P.Ws.1 to 9 were examined, Exs.P-1 to P-9 were filed and M.Os.1 to 5 were marked. On the side of the defence, no evidence was adduced.