R. BALASUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) Aggrieved by the conviction and sentence passed by the learned Principal Special Judge for CBI cases, Chennai, dtd. 23/12/2005, in C.C.No.53 of 2003, the appellant/accused is before this Court with this Criminal Appeal.

(2.) Brief facts, leading to this appeal, are as follows:-

(3.) Since, the accused/appellant pleaded not guilty, he was tried for the above charges. To prove the charges, on the side of the prosecution, 9 witnesses were examined and 64 exhibits were marked along with 5 material objects. As a defence, on the side of the accused/appellant, two witnesses were examined and 2 exhibits were marked as Exs.D.1 and D.2.