SIVALINGAM Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the conviction of the accused for the offences under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and sentence imposed under Section 7 of the said Act to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1500/= and under Section 13(1)(d) r/w. Sec.13(2) of the said Act to undergo imprisonment for a period of two years, besides fine of Rs.5000/= in default to undergo rigorous imprisonment for six months.

(2.) THE brief facts of the case are as follows: -

(3.) TO support the same, the decision in T. Subramanian Vs.State of Tamil Nadu reported in 2006 (1) SCC (Cri) 401 has been relied on. In the said decision this court observed that,