LAWS(MAD)-2022-8-85

A. DURAISAMY Vs. STATE

Decided On August 25, 2022
A. DURAISAMY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The convicted sole accused is the appellant herein.

(2.) This Criminal Appeal is filed against his conviction and the sentence passed by the Special Judge (Special Court for Trial of cases under the Prevention of Corruption Act) Salem made in Special Case No.22 of 2014 dtd. 18/11/2016 under Sec. 7 of the Prevention of Corruption Act 1988 and sentenced him to undergo R.I for one year and to pay a fine of Rs.5,000.00 in default to undergo Simple Imprisonment for another 6 months; convicted and sentenced him to undergo R.I for two years and to pay a fine of Rs.10,000.00 in default to undergo Simple Imprisonment for another 6 months for offence under Sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act and the sentences are ordered to be undergone by the accused concurrently.

(3.) The case of the prosecution is that: