K KAMARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement of conviction and sentence dated 6.11.2006 made in Special Case.No.5/2003 by the learned Special Judge Cum Chief Judicial Magistrate, Dindigul, thereby convicting and sentencing the Appellant for the offence under Section 7 of the Prevention of Corruption Act to undergo six months Simple Imprisonment and to pay a fine of Rs.1000/-, in default to undergo two months Simple Imprisonment and for the offence under Section 13(2) read with 13(1) of the Prevention of Corruption Act to undergo one year Simple Imprisonment and to pay a fine of Rs.1000/-, in default to undergo three months Simple Imprisonment and ordering the sentences to run concurrently.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in Special Case.No.5/2003 by the learned Special Judge Cum Chief Judicial Magistrate, Dindigul and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 11 witnesses (PW.1 to PW.11) and also relied on Exs.P1 to P19 and three material objects (Mos.1 to 3).