T R PERIASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in C. C. No. 222 of 1989 on the file of the Special Judge and I Additional District Judge-cum Chief Judicial Magistrate,salem.

(2.) THE short facts of the prosecution case is that the accused, the Village Administrative Officer in Karadiapatty Village in Namakkal Taluk a public servant had demanded Rs. 125/-towards illegal gratification from one Shanmugam on 21. 8. 1989. In pursuance of the demand made by him on 18. 8. 1989 at about 11. 00 a. m at his office at Kolathupalayam thereby committing an offence under Section 7 of Prevention of Corruption Act, 1988.

(3.) THE case was taken on file by the learned Special Judge cum Chief Judicial Magistrate, Salem as S. C. C. No. 222 of 1989 and on appearance of the accusd copies under Section 207 Cr. P. C. were furnished to the accused and a charge under Section 13 (1) (d) r/w 13 (2) of the Prevention of Corruption Act 1988 was framed and when questioned the accused pleaded not guilty.