KARUNAKARAN Vs. STATE

JUDGEMENT

(1.) Challenging the Judgment of Conviction and Sentence passed by the Special Judge, Puducherry in Special C.C. No.1 of 2009, A2-Karunakaran @ Karuna has filed Criminal Appeal No.265 of 2015 and A1-A.Aroulmani @ Arun has filed Criminal Appeal No.266 of 2015.

(2.) A1-Aroulmani was serving as Lower Division Clerk in the office of the Joint Director General of Foreign Trade, Pondicherry at the relevant time and thereby, he is Public Servant. He is alleged to have entered into a Criminal conspiracy with A2-G.Karunakaran @ Karuna and demanded and obtained a sum of Rs.3,000.00 from the De facto Complainant-K. Arokianathan towards illegal gratification other than legal remuneration for the issue of I.E. Code to M/s. Ravi Agency, owned by him and thereby he had obtained pecuniary advantage by abusing his official position by illegal means and thereby both the Accused rendered themselves liable to be punished under Sec. 120-B, IPC r/w Sec. 7 and under Sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) The Conviction and Sentence imposed by the Trial Court in respect of A1 is as under: <IMG>JUDGEMENT_137_LAWS(MAD)1_2024_1.JPG</IMG>