T. HARIHARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to suspend the sentence imposed on the petitioner by the judgment dtd. 30/12/2025 in C.C.No.16 of 2015 on the file of the Special Court for cases under Prevention of Corruption Act at Chennai 104 and release the petitioner on bail pending disposal of the above criminal appeal.

(2.) The petitioner/Accused in C.C.No.16 of 2015 was convicted by the Trial Court by the judgment dtd. 30/12/2025 for the offences under Ss. 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 ('PC Act') and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.2,000.00, in default, to undergo three months simple imprisonment, for the offence under Sec. 7 of PC Act and sentenced to undergo four years rigorous imprisonment and to pay a fine of Rs.2,000.00, in default, to undergo three months simple imprisonment for the offence under Ss. 13(2) r/w 13(1)(d) of Prevention of Corruption Act, Aggrieved by the said conviction, the petitioner filed Crl.A.No.1848 of 2025 before this Court along with the instant miscellaneous petition seeking suspension of sentence and bail.

(3.) The contention of the learned counsel for the petitioner is that the petitioner has been falsely implicated in this case. The petitioner had never met the defacto complainant/P.W.2. Admitted position is that PW2 met P.W.5, who demanded a sum of Rs.30,000.00, for issuance of legal heirship certificate. Even in the complaint, the demand by Deputy Tahsildar recorded.