A. PERIYASAMY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal arises out of the Judgment of conviction and sentence, dated 15.11.2008 made in C.C.No.4 of 2002 on the file of the learned Chief Judicial Magistrate, Namakkal, whereby the appellant/accused was convicted and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/- in default in payment, to undergo three months rigorous imprisonment for the offence under Section 7 of Prevention of Corruption Act ; to undergo one year rigorous imprisonment and imposed a fine of Rs.2,000/- in default in payment, to undergo three months rigorous imprisonment for the offence under Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act and to undergo three months rigorous imprisonment for the offence under Section 201 r/w. 511 IPC. The sentences are ordered to run concurrently.

(2.) The case of the prosecution is as follows:

(3.) The learned Chief Judicial Magistrate, Namakkal after following the procedure, framed necessary charges. Since the accused pleaded not guilty, the learned Chief Judicial Magistrate examined the witnesses P.W.1 to P.W.15 and marked the documents Exs.P1 to P26 and material objects M.O.1 to M.O.10 and placed the incriminating evidence before the Accused and the accused denied the same and considering the oral and documentary evidence, found the accused guilty of the offences under Sections 7 and 13(2) r/w 13(1)(d) of P.C. Act and 201 r/w. 511 IPC and sentenced as stated above.