S. P. BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant herein is the former Deputy Tahsildar. He was convicted by the Special Court (Anti-Corruption Cases), Villupuram in S.C.No.1 of 2013, dtd. 24/7/2014, for the offence under Ss. 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988. Aggrieved, this Criminal Appeal is preferred.

(2.) The brief facts of the case:-

(3.) Based on the evidence collected, Final Report filed and the trial Court framed charges under Sec. 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.