A. KANAGARAJAN Vs. STATE

JUDGEMENT

(1.) The appellant/accused has come forward with this appeal challenging his conviction and sentence passed by the learned Special Judge (V&AC) -cum- Chief Judicial Magistrate, Sivagangai, dated 16.04.2009 made in C.C.No.1 of 2003, whereby and whereunder, the appellant was convicted for the offences punishable under Sections 7 and 13(1)(d) r/w Section 13(2) of Prevention of Corruption Act and sentenced him to undergo 4 years RI, to pay a fine of Rs.1,000/- in default to undergo 1 year RI for the offence punishable under Section 7 of Prevention of Corruption Act and sentenced to undergo 4 years RI and to pay a fine of Rs.1,000/- in default to undergo 1 year RI for the offence punishable under Section 13(1)(d) r/w Section 13(2) of Prevention of Corruption Act.

(2.) The case of prosecution, in a nutshell, is as follows:

(3.) The learned trial Judge, after considering the oral and documentary evidence, convicted and sentenced the appellant as stated above, against the which, the present appeal has been preferred.