S VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 14.8.2008 made in Sepecial Case No.6/2000 by the learned Chief Judicial Magistrate (Special Judge), Chengalput, thereby convicting and sentencing the Appellant for the offence under Section 7 of the Prevention of Corruption Act to undergo one year Rigorous Imprisonment and to pay a fine of Rs.5000/-, in default to undergo six months Simple Imprisonment and for the offence under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act to undergo one year Rigorous Imprisonment and to pay a fine of Rs.5000/-, in default to undergo six months Rigorous Imprisonment and ordering the sentences to run concurrently.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in Sepecial Case No.6/2000 by the learned Chief Judicial Magistrate (Special Judge), Chengalput and necessary charges were framed. In order to bring home the charges against the accused, the prosecution examined as many as 12 witnesses (PW.1 to PW.12) and also marked Exs.P1 to P10 and five material objects (Mos.1 to 7). On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.PC as to the incriminating circumstances found in the evidence of prosecution witnesses and the accused has come with the version of total denial and stated that she has been falsely implicated in this case. The court below, after hearing the arguments advanced on either side and looking into the materials available on record, found the accused/appellant guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.