E GANESAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE accused/appellant has directed this appeal against the judgment dated 21.08.2002 rendered by the learned Additional Special Judge for CBI cases, Chennai, in C.C.No.186 of 1997, thereby convicting the appellant for the offence punishable under Section 13(1)(e) read with Section 13(2) of Prevention of Corruption Act and awarding the sentence of two years R.I. and to pay a fine of Rs.10,000/-, in default of payment, further imprisonment of two months.

(2.) BRIEFLY stated, the case of the prosecution is that the appellant E.Ganesan joined Customs Department, Madras as LDC in the year 1962 and subsequently, he was promoted as UDC and in the year 1977 he was selected as Preventive Officer and was posted at various places, in the customs Department including Madras Airport Customs and Airport Cargo Transhipment Section during the period from December 1983 to January 1992. The accused hailed from a poor family and not inherited any property from his parents. He was married to Smt.G.Kamala in the year 1964, who hailed from a middle class family from Karaikudi and was not engaged in any profession. They have six daughters and one son and of them, four daughters were married and the rest of them are studying.

(3.) ON the basis of the evidence collected by the prosecution, learned Additional Special Judge for CBI cases on consideration framed charges against the appellant for the offences under Section 13(1)(e) r/w 13(2) of Prevention of Corruption Act, 1988. The accused/appellant denied the charges and prayed for trial.