R RAJENDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 13.07.2017 passed by the learned Special Judge/Chief Judicial Magistrate, Namakkal District, in SPL.C.C.No.14 of 2004.

(2.) Aggrieved by the Judgment of conviction and sentence slapped on him by the learned Special Judge/Chief Judicial Magistrate, Namakkal District, in SPL.C.C.No.14 of 2004, dated 13.07.2017, the appellant namely Thiru.Rajendran, who was working as Village Administrative Officer at Gundurnadu Village, Namkkal District, is before this Court with this appeal.

(3.) The case of the prosecution is that the appellant was working as a Village Administrative Officer at Gundurnadu Village, Kollihills, Namakkal District from 01.08.2002 to 03.12.2003. One Thiru.V.Chinnathambi S/o. Vellaiyan made an application for transfer of patta in his name, in connection with the property which stood in the name of his father, who died 12 years ago. On 12.11.2003, the said Chinnathambi met the appellant/accused Rajendran and requested him to arrange patta transfer in his name. The appellant/accused/Rajendran demanded Rs.7,000/- (Rupees Seven thousand only) as bribe. Since the said Mr.V.Chinnathambi expresed his inability to pay that much of amount, there was negotiation in respect of bribe amount.