LAWS(MAD)-2025-1-190

R. LALITHA Vs. STATE OF TAMIL NADU

Decided On January 28, 2025
R. Lalitha Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence imposed by the Special Court for Trial of Cases under Prevention of Corruption Act, Sivagangai in Special CC No.24 of 2014, dtd. 27/04/2018

(2.) The case of the prosecution in brief:-

(3.) To that charges, the accused pleaded not guilty and claimed to be tried.