KALIAPERUMAL Vs. STATE

JUDGEMENT

(1.) THE sole accused, in S.C.No. 4 of 2001 on the file of Court of Special Court for Prevention of Corruption Act cases cum Chief Judicial Magistrate, Kumbakonam, Thanjavur Division, stood charged and tried for the commission of offences under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. The trial Court vide judgment dated 17.11.2005 has convicted him for the commission of the said offences and imposed the following sentence:

(2.) THE facts leading to the filing of this appeal briefly narrated are as follows:

(3.) DURING the course of trial, the prosecution, in order to sustain their case, has examined P.Ws.1 to 12 and marked Exs.P1 to P15 and marked material objects M.Os.1 to 4. The appellant/accused was questioned under Section 313(1)(b) Cr.P.C. with regard to the incriminating circumstances made out against him in the evidence rendered by the prosecution, he denied the same as false. The accused has examined himself as D.W.1 and exhibited the promissory note dated 07.03.2000 as Ex.D1.