J.PANDIARAJ Vs. STATE

JUDGEMENT

(1.) The appellants herein are the legal representatives of a certain Pandiaraj who was convicted by the Special Court for V and AC Cases (Chief Judicial Magistrate Court), Dharmapuri in Spl.C.C.No.1 of 2012, for offences under Sec. 7 and Sec. 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, and imposed with a sentence of one year simple imprisonment and with a fine of Rs.2,500.00 for each of the charges, and on his failure to pay the fine, Pandiaraj was directed to undergo a default clause of one month simple imprisonment.

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