KANCHARLA VEERAIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgement in S. C. C. No. 1 of 1997 on the file of the Subordinate Judge (under Prevention of Corruption Act),pondicherry.

(2.) THE facts of the prosecution case are that on 7. 6. 1997 at about 08. 40 hours at B. 2, Government Quarters,lawspet, Pondicherry, the accused trespassed into the house of Deva Neethi Das,p. W. 1, a Director, Local Administration Department, Pondicherry and committed an offence of abatement defined under Section 7 or 11 r/w 12 of Prevention of Corruption Act 1988 and committed an offence under Section 451 IPC and in the course of the same transaction, the accused had tried to P. W. 1, Deva Neethi Das who is a public servant by offering a bribe of Rs. 7,000/- in cash among some other sundry articles and thereby committed an offence punishable under Section 12 of Prevention of Corruption Act.

(3.) THE case was taken on file by the learned Special Judge as C. C. No. 1 of 1997 and on appearance of the accused on summons, copies under Section 207cr. P. C. were furnished to the accused and when the charges under Section 451 of IPC and under Section 12 of the Prevention of Corruption Act 1988 were explained to the accused, the accused pleaded not guilty.