N.THILAGA Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the sole accused in C.C. No. 20 of 2012, challenging the judgment of conviction and sentence dtd. 5/1/2018 rendered by the Special Judge for the cases under Prevention of Corruption Act at Chennai.

(2.) The sentence imposed upon the appellant is as under:-

(3.) Prosecution's version: