STATE Vs. K.PONMUDI

JUDGEMENT

(1.) The Criminal Appeal is filed against the order of acquittal passed by the Special Court for Prevention of Corruption Act in Special S.C.No.44 of 2014. The State represented by the Deputy Superintendent of Police, DV&AC, Villupuram, is the appellant. A-1/K.Ponmudi @ Deivasigamani (Public Servant) and A-2/P.Visalakshi the wife of the Public Servant tried for charges under Sec. 13(2) r/w 13(1)(e) of P.C Act, 1988 and Sec. 13(2) r/w 13(1)(e) of P.C Act 1988 r/w 109 of I.P.C. respectively are the respondents.

(2.) A-1/K.Ponmudi @ Deivasigamani was the Minister for Higher Education and Mines, Government of Tamil Nadu, during the year 2006 to 2011. Soon after his party lost the power, case for disproportionate assets was registered against him in Crime No.No.7 of 2011 on 26/9/2011.

(3.) The final report alleged that, first respondent as M.L.A and Minister for Higher Education and Mines, Government of Tamil Nadu, along with his wife the second respondent during the check period 13/4/2006 to 13/5/2010 acquired assets 65.99% more than their known source of income and could not satisfactorily explain the source. Accordingly, charges were framed and taken up for trial in Special C.C.No.44 of 2015 by the Special Court for Prevention of Corruption Act at Villupuram.