MARIAPPA Vs. STATE

JUDGEMENT

(1.) This batch of appeals are preferred by A1 and A2, challenging the conviction and the sentence imposed by the Special Court for Vigilance and Anti-Corruption cases (Chief Judicial Magistrate), Thiruvannamalai in Spl.C.C.No.2 of 2014 for offences under Sec. 7 and 13 (1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act'). While A1 was convicted for the offences under Sec. 7 and 13(1)(d) r/w 13(2) of the Act, A2 was convicted for the offences under Sec. 8, 12 and 13(2) r/w 13(1)(d) of the Act. The sentences imposed are as below:

(2.) The case of the prosecution runs as below: