JAYARAM Vs. STATE

JUDGEMENT

(1.) The appellant Mr.Jayaram, a public servant, as Village Administrative Officer, Kamandoddi Village, Hosur Taluk, Krishnagiri District found guilty of demand and acceptance of Rs.1500.00 as illegal gratification from one Annamalai for recommending patta transfer and survey his land and building.

(2.) The trial Court vide its judgment dtd. 27/11/2015 in Spl.C.C.No.01 of 2007 convicted and sentenced the accused to undergo 6 months R.I and to pay fine of Rs.1,000.00 in default one month S.I for the offence under Sec. 7 of Prevention of Corruption Act, 1988 and to undergo one year R.I and pay fine of Rs.2,000.00 in default 6 months S.I for the offence under Sec. 13(2) r/w 13(1)(d) of P.C Act. The substantive sentences for both offences were ordered to run concurrently.

(3.) The case of the prosecution:-