C. CHAKKARAVARTHI Vs. STATE

JUDGEMENT

(1.) The Convicted 1st accused is the appellant herein.

(2.) The appellant filed the appeal challenging the conviction and sentence passed on 22/4/2019 in the above S.C.No.4 of 2012, wherein the appellant is sentenced to undergo 3 years RI and to pay a fine of Rs.2,500.00 in default to undergo 2 months RI for the offence under Sec. 7 of the Prevention of Corruption Act and further sentenced to undergo 3 years RI and to pay a fine of Rs.2,500.00 in default to undergo 2 months RI for the offence under Sec. 13(2) r/w 13(1)(d) of Prevention of Corruption Act. The trial Court ordered the sentences to run concurrently.

(3.) The brief facts leading to the filing of the charge sheet are as under: