P VEERAMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in Spl. C. C. No. 98 of 1991 on the file of the learned Special Judge and First Additional District Judge-Cum-Chief Judicial Magistrate, Salem.

(2.) THE short facts of the prosecution case is that on 23. 01. 1991 at about 8. 45 p. m. , the accused being a Sub-Inspector of Police of Mecheri Police Station demanded and received illegal gratification of Rs. 500/- from the complainant namely Manoranjitham Ammal for initiating proceedings against the accused in Mecheri Police Station Crime No. 29 of 1991 under Section 324 of Indian Penal Code. The accused has been charged under Sections 7 and 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act, 1988.

(3.) ON appearance of the accused on summons, copies of documents under Section 207 of Criminal Procedure Code were furnished to the accused and when the accused was questioned about the charges levelled against him, he pleaded not guilty.