R.SUDARSAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is preferred against the judgment of conviction and sentenced passed by the Special Court for Prevention of Corruption Act Cases, (Sub Court), Sivagangai, in Spl.C.C.No.7 of 2014, dtd. 28/4/2016, by which, the appellant was convicted and sentenced to undergo 2 years of Rigorous Imprisonment and to pay a fine of Rs.1000.00, in default, to undergo 6 months Rigorous Imprisonment for the offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988; to undergo 2 years Rigorous Imprisonment and to pay a fine of Rs.1000.00, in default, to undergo 6 months Rigorous Imprisonment for the offence punishable under Sec. 13(2), r/w 13(1)(d) of the Prevention of Corruption Act, 1988, and directed the above sentences to run concurrently.

(2.) The case of the prosecution:-

(3.) Charge against the accused person:-