G V V SATYANARAYANA Vs. STATE REPRESENTED BY INSPECTOR OF POLICE, VIGILANCE AND ANTI CORRUPTION, PUDUCHERRY

JUDGEMENT

(1.) These three criminal appeals are preferred by the accused 2 to 6 in Spl.C.C. No.1/2006 on the file of Special Judge, Puducherry challenging the judgement dated 22.07.2014 sentencing them to undergo 5 years R.I and fine of Rs 10,000/- in default to undergo 3 months S.I. for offence under section 12 of Prevention of Corruption Act, 1988, r/w Section 34 of Indian Penal Code.

(2.) Criminal Appeal No.399 of 2014 is the appeal filed by G.V.V.Satyanarayana, the 6th acccused , Criminal Appeal No.400 of 2014 is the appeal filed by M.Satyasai and M.Ravikumar the 4th and 5th accused respectively and Criminal Appeal No.401 of 2014 is the appeal filed by V.Satyanarayana Raju and V.Baskara Raju the 2nd and 3rd accused respectively.

(3.) The sum and substance of the case under appeal is that, the accused persons are registered PWD contractors of Yenam Region, Pondicherry Union Territory. Between 1999 to 2002 one V.Selvaraj was the Executive Engineer for Yenam Region. Based on the complaints by one of the contractors by name Surveswara Rao and an EX-MLA by name Malladi Krishna Rao alleging rampant corruption in alloting works contract and reciept of bribe as reward by Selvaraj from the contractors, the Vigilance and Anti-Corruption Police Unit of Pondicherry, has registered Criminal Case No. 5 of 2001 against Selvaraj and the contractors and investigated the case. By the time, final report was filed, the public servant Selvaraj passed away and the trial court has framed charges against the contractors for the offence under section 12 of PC Act r/w 34 of IPC.