K SELVARAJ Vs. STATE

JUDGEMENT

(1.) Accused 1 to 3 in Spl. C. C. 194/1989 on the file of Special Judge/I Additional Sessions Judge-cum-Chief Judcial Magistrate, Salem are the appellants. By the Judgment dated 31-7-1997, the learned Special Judge has convicted the appellants for the offences under Sections 7 and 13(l)(d) r/w. 13(2) of Prevention of Corruption Act.

(2.) The gist of the charge and the findings of the trial Court and sentence imposed on the accused could briefly be stated thus: Charge Gist of the Charge Against which accused Finding Sentence U/s 7 of Prevention of Corruption Act Public servant taking A 1 to A3 Found guilty Each of them gratification other than sentenced to legal remuneration in R.I. for two respect of an official years and act. fine of Rs. 500/- each U/s 13(l)(d) r/w 13(2) A2 receiving pecuniary Al to A3 Found guilty Each of them of Prevention of Cor- advantage of Rs. 400/- sentenced to ruption Act for himself and on R.I. for two behalf of Al and A3 years and for releasing witness fine of Rs. Palanisamy (P.W. 3) 500/- each. Sentences ordered to run concur- rently.

(3.) A-1 Selvaraj was working as Forester; Karipathi Section, Rasipuram Range, A-2 Krishnasamy was working as Forest Guard, Jarugumalai North Beat, Rasipuram Range. A3 David was working as Forest Watcher, Jarugumalai North Beat, Karipathi Section.