KANNIYAMMAL Vs. STATE

JUDGEMENT

(1.) The appellants 1 to 3 are wife, daughter and son of the deceased E.Jayapalan. On 22/01/2004, for demand and receipt of Rs.1000.00 from one Mr.T.Ramesh as illegal gratification for surveying his land, Jayapalan the Firka Surveyor of Olakkur Firka, Taluk Office, Tindivanam was arrested and tried for offences under Ss. 7 and 13(2) r/w 13(1)(d) of PC Act. He was found guilty and sentenced to undergo 1 year R.I and to pay fine of Rs.1000.00 in default, 3 months S.I for offence under Sec. 7 of Prevention of Corruption Act and to undergo 1 year R.I and to pay fine of Rs.2000.00, in default 3 months S.I for offence under Sec. 13(2) r/w 13(1)(d) of P.C Act, in Special C.C.No.06/2013 by the Special Court for Prevention of Corruption Act cases, Villupuram.

(2.) The trial Court pronounced its judgement on 29/02/2016 and the sentence was suspended for a period of one month. During that period, Jayabalan was died. Hence, his legal heirs sought leave of this Court to prefer the appeal and same was granted by this Court on 09/06/2016 in Crl.O.P.No.4639 of 2016. Thus, C.A.No.427 of 2016 preferred by the Legal heirs of the deceased is for consideration.

(3.) Background facts of the case in Brief:-