R SIVAGNANAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 29.12.2009 passed in C.C.No.31 of 2005 on the file of the Principal Special Court for CBI Cases, Chennai. By the said judgment, the appellant/accused was convicted and sentenced as follows: <FRM>JUDGEMENT_298_LAWS(MAD)7_2016.html</FRM>

(2.) The gist of the prosecution case is as follows:

(3.) During the course of trial, on the side of prosecution, P.Ws.1 to 9 were examined, Exs.P-1 to P-39 were marked and M.Os.1 to 5 were produced.