K.ADIKESAVA Vs. STATE

JUDGEMENT

(1.) The appellant Adikesavan, is the first accused in the Special Case No: 5 of 2010 on the file of Special Judge and Chief Judicial Magistrate, Cuddalore. He along with one Balasubramanian were tried for offences under Sec. 7 and 13(2) r/w13(1)(d) of Prevention of Corruption Act, 1988. The Special Court held both of them guilty and sentenced them to undergo 6 months R.I and to pay fine of Rs.1000.00, in default 1 month R.I for the offence under Sec. 7 of P.C Act and sentenced to undergo one year R.I and to pay fine of Rs.2000.00 in default 3 months R.I for the offence under Sec. 13(2) r/w 13(1)(d) of P.C Act, 1988.

(2.) Being aggrieved, the 1st accused/Adikesavan has preferred Criminal Appeal No.422 of 2015 and the 2nd accused/Balasubramanian filed Criminal Appeal No.439 of 2015. Pending appeal, on 12/01/2023 Balasubramanian-the appellant in C.A.No.439 of 2015 died. His wife Anbarasi filed a petition to get herself impleaded in the place of her deceased husband and pursue the appeal. Her application Crl.M.P.No.8073 of 2023 was allowed by this Court on 14/06/2023.

(3.) Brief facts of the case:-