KRISHNAN MENON Vs. STATE

JUDGEMENT

(1.) THE sole accused in C.C. No. 22 of 2002 on the file of the Special Court for trial of Prevention of Corruption Act Cases/Chief Judicial Magistrate, Sivagangai is the appellant and he stood charged and tried for the commission of the offences under Sections 7 and 13(1)(D) r/w Section 13(2) of Prevention of Corruption Act. The trial Court, vide impugned judgment dated 29.1.2013, has convicted the appellant herein for the above said offences and imposed the sentences, thus:

(2.) THE facts narrated in brief and necessary for the disposal of this appeal, are as follows:

(3.) PER contra, Mr. C. Ramesh, learned Additional Public Prosecutor, would vehemently contend that the prosecution through the testimonies of witnesses, especially P.W. 2 amply proved and established that the appellant/accused, for the performance of his lawful duty in measuring the land, with the help of Village Administrative Officer and to make a recommendation to the Tahsildar, has demanded illegal gratification of a sum of Rs. 800/ - and he not only stopped with that, but also told the de facto complainant/P.W. 2 that unless and until he pays the said sum, he will not get Patta and P.W. 2/de facto complainant, aggrieved by the same, has lodged a complaint under Ex. P2 to P.W. 16, who has carried out the trap.