R. VASUDEVAN Vs. STATE

JUDGEMENT

(1.) Convicted sole accused is the appellant herein.

(2.) The appellant/accused challenges the conviction and sentence imposed by the learned Special Judge and Chief Judicial Magistrate, Thiruvallur in Spl.C.C.No.5 of 2010 vide judgment dtd. 19/9/2016 viz., to undergo one year rigorous imprisonment and to pay a fine of Rs.3,000.00in default to undergo three months simple imprisonment for the offence under Sec. 7 and further to undergo two years rigorous imprisonment and to pay a fine of Rs.3,000.00 in default to undergo three months simple imprisonment for the offence under Sec. 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988.

(3.) The case of the prosecution in brief is as follows: