M. RENGARAMANUJAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in Special C.C. No. 3 of 2003 on the file of the Court of the Special Judge for Vigilance and Anti -Corruption Cases (Chief Judicial Magistrate), Tirunelveli, is the appellant.

(2.) THE appellant/accused was charged for the commission of the offences under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, (in short "PC Act"). The trial Court, vide judgment dated 28.02.2005, has found him guilty for the commission of the above said offences and imposed the sentence of rigorous imprisonment for one year each and to pay a fine of Rs. 1,000/ - with default sentence of three months simple imprisonment each and the sentences of imprisonment were ordered to run concurrently. The trial Court also granted set off under Section 428 Cr.P.C. The accused, aggrieved by the said conviction and sentence recorded by the trial Court, has filed this appeal.

(3.) MR . A.R.L. Sundaresan, learned Senior Counsel appearing for M/s. AL. Gandhimathi, learned Counsel for the appellant/accused, made the following submissions: