VELLAICHAMY Vs. STATE

JUDGEMENT

(1.) The second accused in C.C.No.113 of 1998 on the file of the Court of Chief Judicial Magistrate/Special Court for Prevention of Corruption Act Cases, Virudhunagar District at Srivilliputtur, is the appellant.

(2.) The appellant/A-2 along with A.1, namely, Perumalsamy, stood charged and tried for the following offences: A.1 U/s.7 of Prevention of Corruption Act, 1988.(in short "P.C. Act). A-2/appellant U/s.7, 13(2) r/w 13(1)(d) of P.C.Act.

(3.) The trial Court, vide judgment dated 10.06.2004, has acquitted A.1 and convicted A-2/appellant herein for the commission of the above said offences and imposed the sentences, thus: Accused Conviction Sentence A-2 U/s. 7 of P.C.Act To undergo six months rigorous imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months rigorous imprisonment. U/s. 13(2) r/w 13(1)(d) of P.C. Act To undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months rigorous imprisonment.