N. V. NAGARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment of conviction and sentence imposed on the accused by the Special Judge/Chief Judicial Magistrate, Krishnagiri District, Krishnagiri in Special Calender Case No.2 of 2012, dtd. 31/10/2018.

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

(3.) On the same day at 06.00 p.m., PW-2 [Mr.Nisar Ahmed] went to the Vigilance Office at Krishnagiri and gave a complaint, which is Ex.P3. On 7/1/2011 at 08.00 a.m, an FIR was registered in Crime No.1/AC/2011/KG against the accused, which is Ex.P4. A trap was organized by PW-23 [Mr.Sathish], Inspector of Police, Vigilance and Anti Corruption pursuant for which he summoned PW-3 [Mr.Saravanan] and PW-15 [Mr.Stalin], the Government Servants to participate in the trap proceedings. PW-23 [Mr.Sathish], after completing the preliminary formalities for trap proceedings had reduced the happenings in an Entrustment mahazar, which is Ex.P5.