R SUNDARARAJAN Vs. STATE BY DSP SPE, CBI

JUDGEMENT

(1.) The appellant is the sole accused in C.C. No. 129 of 1997 on the file of the Principal Special Court for CBI Cases, Chennai. The appeal is filed against the judgment dated 30.12.1997 in the said case convicting and sentencing the appellant to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/-, in default to undergo six months rigorous imprisonment for the offence under Section 7 of Prevention of Corruption Act and to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500/-, in default to undergo rigorous imprisonment for six months for the offence under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act.

(2.) The brief facts that led to the filing of this appeal are as follows:-

(3.) In order to prove the case of the complainant, P.Ws.1 to 10 were examined and Exs.P-1 to P-26 were marked and M.Os.1 to 4 were also marked on the side of the complainant in the trial Court.