KANAGASABAPATHY Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of conviction and sentence dated 25.01.2008 made in Spl. Case. No. 2 of 2002 on the file of the Assistant Sessions Judge cum Chief Judicial Magistrate, Thoothukudi, wherein A1 and A2 are convicted and sentenced as follows:

(2.) THE case of prosecution briefly is as follows:

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge found the appellants are guilty for the offence under Sections 7, 13(2) read with 13(1)(d) of prevention of corruption Act and Section 201 of I.P.C. and convicted them to undergo rigorous imprisonment for a period of three years each and to pay a fine of Rs. 1000/ - each in default to undergo three months rigorous imprisonment each for the offence under Sections 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and also sentenced them to pay a fine of Rs. 1,000/ - each in default to undergo three months simple imprisonment each for the offence under Section 201 of I.P.C. Challenging the said judgment of conviction and sentence, A1 and A2 have preferred this appeal. During the pendency of the appeal, A2 Sivaraman died and hence, his wife was permitted to conduct the appeal on behalf of him and she was impleaded as A3 as per the order of this court dated 07.02.2014 made in M.P. (MD) No. 2 of 2014