L.VENKADESHAN Vs. STATE BY THE ADDITIONAL DEPUTY

JUDGEMENT

(1.) THE Appellant, who is the sole accused in Special CC.No.1/2005, has filed this Criminal Appeal against the judgement of conviction and sentence dated 22.10.2009 made in Special CC.No.1/2005 by the learned Chief Judicial Magistrate (Special Judge for Corruption Cases) Virudhunagar at Srivilliputhur, thereby convicting and sentencing the Appellant for the offence under Section 7 of the Prevention of Corruption Act, 1988 to undergo one year Rigorous Imprisonment and to pay a fine of Rs.1000/-, in default to undergo three months Simple Imprisonment and for the offence under Sections 13(2) read with 13(1)(d) of the Prevention of Corruption Act to undergo three years Rigorous 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.) ON completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.PC as to the incriminating circumstances found in the evidence of the Prosecution's witnesses and the accused has come with the version of total denial and stated that he has been falsely implicated in this case. On the side of the defence, neither any document was marked nor any witness was examined.