R SELVARAJ Vs. STATE

JUDGEMENT

(1.) The Accused in C.C.No.43 of 1996 on the file of learned VI Additional Sessions and Special Judge, Chennai is the Appellant. By the Judgment dated 23.10.1997, the Trial Court convicted the Appellant / Accused under Criminal Appeal against the judgment dated 23.10.1997 made in C.C. No.43 of 1996 on the file of VI Additional Sessions and Special Judge,City Civil Court, Chennai. .

(2.) Gist of the charge framed against the Accused and finding / sentence of the trial Court is as noted below:- Charge Number Gist of the Charge Finding / sentence 1 Under Sec. 7 of Prevention of Corruption Act for demanding and accepting gratification from P.W.2 - Chennakesavan. Convicted and sentenced to undergo Rigorous Imprisonment for six months and fine of Rs.500/-, in default one month Rigorous Imprisonment. 2 Under Sec. 13(2) r/w 13(1)(d) of Prevention of Corruption Act for abusing his official position as public servant. Convicted and sentenced to under go Rigorous Imprisonment of one year and fine of Rs.500/-, in default one month Rigorous Imprisonment.

(3.) . We may firstly state the admitted facts which led to the laying of trap:- The Accused Selvaraj worked as Junior Engineer, Grade I, Tamil Nadu Electricity Board, Perambur West, Madras from 23.01.1995. P.W.2 - Chennakesavan is the reside e Colony, Sembium. In or about 17.11.1994, P.W.2 presented an application with necessary certificates before the Assistant Executive Engineer, Tamil Nadu Electricity Board for converting the service connection to his house from Single Phase to Three Phase and that the same was registered and forwarded to Junior Engineer, Perambur on 19.11.1994 for further necessary action.