S RAMOO Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been preferred against the judgment, dated 21. 02. 2001 made in C. C. No. 27/98 on the file of the Principal sessions Judge for CBI Cases, Chennai.

(2.) THE appellant is the accused before the trial court, who was convicted for an offence punishable under Section 7 of Prevention of corruption Act, 1988 and sentenced to undergo 6 months R. I. and to pay a fine of Rs. 1,000/- with default sentence and also convicted for an offence punishable under Section 13 (1) (d) r/w 13 (2) of Prevention of Corruption Act, 1988 and sentenced to undergo one year R. I. and to pay a fine of RS. 2,000/-with default sentence.

(3.) AS the charges were denied by the appellant / accused, the case was posted for trial. In support of the prosecution case, P. Ws. 1 to 7 were examined, and Exs. P. 1 to 10 were marked, apart from M. Os. 1 to 5. On the side of the appellant / accused D. W. 1 and D. W. 2 were examined.