AYYALURAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This appeal arises out of the judgment in Special C.C.106/95 on the file of Special Judge/Chief Judicial Magistrate, Erode. By the judgment dated 1.10.97 the learned Special Judge had convicted the Appellant/Accused for the offences under Sections 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act.

(2.) The details of charges framed against the accused, findings of the trial court and the sentence imposed upon the accused are as under: Charge Gist of offence Finding Sentence

(3.) Case of prosecution which led to the laying of trap could briefly be stated thus: Accused-Ayyalu Rajan was working as Divisional Excise Officer, Dharapuram from 5.11.93. P.W.2-Nandhakumar is the resident of Kundadam Village in Dharapuram Taluk. He is a licencee for running liquor shop in Nandavanam Palayam from January 1992. The licence has to be renewed prior to 31.5.94 by the Assistant Commissioner of Excise. The renewal application must be forwarded through the Excise Tahsildar. P.W.2's shop is situated within the jurisdiction of the Appellant/Accused. On 30.4.94, P.W.2 presented the renewal application to the Appellant.