V.RAJENDIRAN Vs. STATE

JUDGEMENT

(1.) The Appellants Thiru.V.Rajendiran and K.Govindasamy, both public servants employed as Village Administrative Officer and Village Assistant respectively were found guilty of receiving bribe of Rs.1000.00 from the defecto complainant Pownraj to mark the EB transmission line in the FMB sketch. The bribe money was demanded and received by A-1. From out of Rs.1000.00, A-1 had given Rs.100.00 to his Village Assistant A-2. They both were caught in the trap laid by the Vigilance Inspector on 28/08/2008.

(2.) The Trial Court convicted them for the offence under Sec. 7 and 13 (2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and sentenced them to undergo six months R.I and to pay a fine of Rs.1000.00 in default 1 month S.I for the offence under Sec. 7 of P.C Act. To undergo one year R.I and to pay fine of Rs.1,000.00 in default, one month S.I for the offence under Sec. 13(2) read with 13(1)(d) of PC Act,1988.

(3.) Case of the prosecution:-