ANITHA Vs. STATE

JUDGEMENT

(1.) These two appeals are arising from the judgment of the Chief Judicial Magistrate, Dharmapuri dated 12.03.2010 in C.C. No. 5 of 2008, wherein the trial Court has found both the accused guilty of offences under Sections 7 and 13(2) r/w 13 (1)(d) of the Prevention of Corruption Act, 1988 and sentenced the accused as under:-

(2.) Case of the prosecution as spoken by the witnesses is as follows:

(3.) Based on the complaint, PW-11 [Mr. Somasunderam], Inspector of Police, Vigilance and Anti-Corruption, Dharmapuri, has registered First Information Report Ex.P-4 and had proceeded with the investigation. T. Rajan Ajaikumar from the Forest Department and T. Raja [PW-3] from the Agricultural Department were called to be as witnesses to the trap proceedings. Five numbers of hundred rupee notes were smeared with phenolphthalein and entrusted to the de facto-complainant. The pre-trap proceedings completed by 11.40 am and the same was reduced into a writing, which was marked as Ex.P-5.