T. VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal arises out of the conviction and sentence imposed by the learned Special Judge, Special Court for Trial of cases under the Prevention of Corruption Act, Salem in Special C.C.No.57 of 2014, dtd. 14/10/2016, wherein the appellant was tried for the offence punishable under Ss. 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (Hereinafter referred to as 'Act'). After ful-fledged trial, the learned Special Judge convicted the appellant for offence under Sec. 7 of the Act and sentenced him to undergo one year Rigorous Imprisonment and to pay a fine of Rs.10,000.00 in default, to undergo 6 months Simple Imprisonment. Similarly, the appellant was convicted for offence under Sec. 13(2) r/w 13(1)(d) of the Act and sentenced to undergo two years Rigorous Imprisonment and to pay a fine of Rs.15,000.00 in default, to undergo one year Simple Imprisonment. The sentences were ordered to run concurrently.

(2.) The background facts of the case, as projected by the prosecution, are as follows:-

(3.) Before trial Court, the prosecution examined 20 witnesses as PW1 to PW20, marked 21 exhibits Exs.P1 to P21 and Material Objects MO1 to MO12. On the side of the defense, no witness examined and no document marked.