J.P. RENIN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant was the sole accused in C.C. No. 11 of 2003 on the file of the learned Principal Special Judge for CBI cases at Madurai. He stood charged for the offences punishable under Sections 7 and 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988, [for short, "the Corruption Act"]. The Trial Court, by Judgment dated 31.12.2004, convicted the appellant under both the charges and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs. 4,000/-, in default, to undergo simple imprisonment for three months for the offence under Section 7 of the Corruption Act and to undergo rigorous imprisonment for two years and to pay a fine of Rs. 4,000/- in default to undergo simple imprisonment for three months for the offence under Section 13(2) r/w Section 13(1)(d) of the Corruption Act. Challenging the said conviction and sentence, the appellant is now before this Court with this Criminal Appeal. The facts of the prosecution case would be as follows:

(2.) Based on all the above materials, the trial Court framed charges under Sections 7, Section 13(2) r/w Section 13(1)(d) of the Corruption Act. The accused denied the same.

(3.) In order to prove the charges, on the side of the prosecution, as many as 15 witnesses were examined and 53 documents were exhibited besides 5 material objects.