POONGOTHAI Vs. STATE

JUDGEMENT

(1.) G.K.Ilanthiraiyan, J 1. This Criminal Miscellaneous Petition has been filed by the petitioner, seeking suspension of sentence imposed by the learned Chief Judicial Magistrate/ Special Court under Prevention of Corruption Act, Cuddalore, in Spl.S.C.No.06 of 2011 dtd. 31/8/2023, and enlarge the petitioner on bail pending disposal of the above appeal.

(2.) The petitioner herein is the accused in Spl.S.C.No.06 of 2011 on the file of the learned Chief Judicial Magistrate/ Special Court under Prevention of Corruption Act, Cuddalore. She was found guilty of the offences under Ss. 7, 13(2) and 13(1)(d) of Prevention of Corruption Act, 1988 and they have been convicted and sentenced as under: <FRM>JUDGEMENT_21_LAWS(MAD)10_2023_1.html</FRM> Aggrieved against the same, the petitioner has filed an appeal along with the present miscellaneous petition.

(3.) The learned counsel for the petitioner/accused would submit that there are arguable points available in the Criminal Appeal and the petitioner/accused have got a fair chance of succeeding in the Criminal Appeal and hence, the substantive sentence imposed against the petitioner/accused may be suspended. He would submit that the petitioner is ready to abide the condition imposed by this Court.