V NATARAJAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD learned counsel for the parties. We have two connected writ Petitions, namely, W. P. No. 28886 of 2004 and W. P. No. 25937 of 2005, and we are deciding both the Writ Petitions together by this common order.

(2.) IN W. P. No. 28886 of 2004, V. Natarajan, the petitioner, who is working as INspector of Police in Tamil Nadu Police, was charged for offences under Sections 7 and 13 (1) (d) read with 13 (2) of the prevention of Corruption Act, 1988. The VII Additional Sessions Court, Chennai, after trial, by Judgment dated 30. 06. 2004 rendered in C. C. No. 16 of 2002, convicted and sentenced him to undergo rigorous imprisonment for one year and also imposed a fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for another 3 months, for the offence under Section 7 of the Prevention of corruption Act. He was also convicted for the offence under Section 13 (1) (d)read with 13 (2) of the said Act and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for another three moths. The sentences were ordered to run concurrently.

(3.) AN appeal is pending against that judgment in this court, and hence we are not commenting on the merits of the findings of the trial Court as that has to be done by the appellate court hearing the appeal.