VANITHA PRABHA Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.152 of 2020 has been filed by A1 and Criminal Appeal No.164 of 2020 has been filed by A2 against the judgment of conviction and sentence rendered by the learned Special Judge, Special Court for trial of cases under the Prevention of Corruption Act, 1988, Coimbatore, in Special C.C.No.16 of 2012 dtd. 11/2/2020.

(2.) The trial Court, finding the appellants/accused guilty for the offences under Ss. 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988, convicted the appellant/accused and the sentence imposed on them is as follows:-

(3.) The case of the prosecution as culled out from the evidence on record is that the first accused viz.,N.Vanithaprabha was working as Junior Assistant and the second accused viz.,V.Rajeswari was working as Assistant Rationing Officer in the office of the Assistant Rationing Office (Civil Supplies) Circle-II, Coimbatore, and both are Public Servants as defined under Sec. 2(c) of the Prevention of Corruption Act 1988.