G MALLIGA Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal No.79/2000 has been preferred by the first accused against the judgment passed by the learned Special Judge/XI Additional Sessions Judge, Chennai, in Special C.C.No.12 of 1997, dated 12.1.2000 by which she was convicted for the offences under Sections 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.1 lakh, in default to undergo rigorous imprisonment for six months.

(2.) CRIMINAL Appeal No.83 of 2000 has been preferred by the second accused against the judgment passed by the learned Special Judge/XI Additional Sessions Judge, Chennai, in Special C.C.No.12 of 1997, and 1/2000 dated 12.1.2000 and 13.1.2000 respectively by which he was convicted for the offences under Sections 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988 read with Section 109 IPC and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.1 lakh, in default to undergo rigorous imprisonment for six months.

(3.) MR.S.Ashok Kumar, learned senior counsel appearing for A.1 made the following submissions:-