(1.) As these two petitions are connected on factual matrix and legal issues, they are tagged together, heard together and are being disposed of by this common order.
(2.) In the Court of Special Judge under Prevention of Corruption Act, Tirunelveli in Spl.C.C.No.57 of 2014, A1/Vincent/petitioner in Crl.O.P.(MD) No.14889 of 2016 and A2/Sikinthar Mohideen/petitioner in Crl.O.P.(MD) No.15234 of 2016 are being prosecuted for offence under Sections 7 and 13(2) r/w 13(1)(D) of the Prevention of Corruption Act, 1988.
(3.) In this case, charges were framed. Recording of prosecution evidence is going on. So far 9 prosecution witnesses were examined.