STATE Vs. THIRU. S. VASANTHAKUMAR

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State against the order of acquittal passed by the trial Court, where the respondent a public servant was acquitted from the charge of holding disproportionate asset to the known source of income, which is punishable under Sec. 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988.

(2.) The respondent/respondent while serving as an Assistant Commissioner of Police, Madurai, was prosecuted for holding Rs.17,56,179.00 over and above his known source of income during the check period commencing from 1/1/1991 to 31/12/2000. As per the charge, his asset on 1/1/1991 was Rs.67,832.00. He has held asset worth of Rs.28,08,062.80 at the end of the check period, while his known source of income during the check period was only Rs.19,50,428.00.

(3.) The prosecution to prove the charges has examined 30 witnesses and marked 48 exhibits. The respondent in defence has examined 5 witnesses, marked 14 exhibits.