PUBLIC PROSECUTOR Vs. MUTHUSAMY

JUDGEMENT

(1.) This criminal appeal against acquittal is preferred by the State aggrieved by the judgment of the learned Chief Judicial Magistrate cum Special Court, Erode, in in Special C.C.No. 25/2015 dated 20.12.2016.

(2.) The case of the Prosecution:-

(3.) On 110.2014, the Lorry owner Tmt.Pushpa and her husband Mr. S.K. Appusamy met Mr. Muthusamy who was serving as Assistant in the District Supply Office. As per his instruction, they paid the fine amount in the Bank and along with the Bank challen gave a request letter for return of the money deposited on 02.11.1996 as condition for temporary release of the vehicle. Mr. Muthusamy directed them to come after 15 days. So on 01.11.2004 Appusamy went to District Supply Office met Muthusamy. At that time, Muthusamy informed him that Rs. 15,000/- deposited was earned interest and the matured value is Rs. 32,000/- and demanded Rs. 5,000/-,as bribe. Next day Appusamy met Muthusamy. He informed that everything is ready and the District Revenue Officer has to sign the refund order and once bribe money is ready, he can immediately arrange for it. Muthusamy after negotiation, reduced the demand to Rs. 4,000/-. Since, Appusamy and his wife Pushpa were not inclined to give bribe, lodged the present complaint before the District Vigilance & Anti Corruption Police on 05.11.2004 and same was registered and taken up for investigation.