M. PATTIES Vs. THE STATE

JUDGEMENT

(1.) M . Patties, the sole accused in Special C.C. No. 9 of 2001 on the file of the Special Judge under the provisions of the Prevention of Corruption Act, 1988(Chief Judicial Magistrate), Ramanathapuram is the appellant in the present appeal. He was prosecuted in the said case for offences punishable under Sections 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.

(2.) THE trial Court found him guilty of both the offences, convicted him and sentenced him to undergo one year rigorous imprisonment and to pay a fine of Rs. 500/ - with a default sentence of simple imprisonment for one month, for each one of the said offences, by a judgement dated 23.05.2006. The substantive sentences were directed to run concurrently. As against the judgement, the present appeal has been filed under Section 374 of the Criminal Procedure Code.

(3.) THE case of the prosecution as discerned from the oral and documentary evidence can be briefly stated as follows: