M. SIVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) Challenging the order of conviction and sentence passed in Spl.C.C.No.2 of 2006 on the file of the learned Chief Judicial Magistrate, Vigilance and Anti-Corruption cases, Perambalur, the appellant has filed the above appeal.

(3.) By an order dtd. 21/9/2016, the learned Chief Judicial Magistrate, Vigilance and Anti-Corruption cases, Perambalur has convicted the accused under Sec. 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act and sentenced him to undergo rigorous imprisonment for a term of one year and to pay a fine of Rs.1000.00 in default to undergo simple imprisonment for a term of 3 months for the offence under Sec. 7 of the Prevention of Corruption Act. Further, for the offence under Sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, he was sentenced to undergo rigorous imprisonment for a term of one year and to pay a fine of Rs.1000.00 in default to undergo simple imprisonment for a term of 3 months.