K BALU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE appeals have been preferred against Judgments in C. C. No. 18, 16 and 17 of 1998 respectively, on the file of the III Additional District Judge/special Judge for CBI cases, Coimbatore. The accused has been charged under section 409 IPC and 477 IPC and under Section 13 (1) (c) r/w 13 (2) of the Prevention of Corruption Act in all the three cases. There are totally three charges under the above provisions of law in each of the above said three calendar cases. Even though the accused is one and the same person viz. K. Balu S/o. Kali separate trial has been conducted in each of the above said cases and separate judgments have been delivered by the learned trial Judge.

(2.) IN Crl. A. 400/1999 (C. C. No. 18/1998) :-

(3.) IN Crl. A. 527/1999 (C. C. No. 16/1998) :-