G. KARUNAMURTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Petition has been filed to suspend the sentence passed by the learned Chief Judicial Magistrate (Special Court for Vigilance and Anti Corruption Cases), Tiruppur, in Spl.C.C. No.33/2014 dtd. 26/7/2022 and enlarge the Petitioner on bail, pending disposal of the Criminal Appeal.

(2.) The Petitioner herein, who is the Accused in Spl.C.No.33/2014, before the learned Chief Judicial Magistrate (Special Court for Vigilance and Anti Corruption Cases), Tiruppur, was convicted and sentenced as follows on 26/7/2022:

(3.) The case of the prosecution is that the Accused was serving as Village Administrative Officer in Kangeyam Village, Tiruppur District. During his service he demanded and accepted illegal gratification of Rs.1,500.00 from one T.Murugasamy (PW2). On the complaint of PW2 dtd. 25/7/2007, a case was registered in FIR.No.8/AC/2007/ER, for the offence under Sec. 7 of Prevention of Corruption Act. After completing the investigation, charge sheet was filed under Sec. 13(2) r/w 13(1)(d) of the P.C. Act and was taken on file in Spl.C.No.33/2014, before the learned Chief Judicial Magistrate (Special Court for Vigilance and Anti Corruption Cases), Tiruppur,