N. J. SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment of conviction and sentence passed in Special Case No.05 of 2015 by the Special Judge-cum-Chief Judicial Magistrate, Nagercoil, dtd. 23/07/2019.

(2.) The case of the prosecution in brief:- The accused was working as Senior Pharmacist in the Medical Service from 01/08/1995 to 31/03/2000. During that period, he acquired and in possession of pecuniary resources and the property in his name and in the name of his wife, which were disproportionate to his known source of income to the tune of Rs.5,17,395.17. Based upon this, a case in Crime No.3 of 2003 was registered by the respondent police for the offence punishable under Sec. 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988. After completion of the investigation, final report was filed. It was taken on file by the Special Judge-cum- Chief Judicial Magistrate, Nagercoil in Special Case No.3 of 2007. After completing 207 Cr.P.C proceedings, the following amended charge was framed against the accused, on 18/02/2015:-

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