N. CHANDRAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 30.10.2008 in Special Case No. 1 of 2003 on the file of the learned Special Judge cum Chief Judicial Magistrate, Cuddalore, Cuddalore District. The convict is a Village Administrative Officer for receiving Rs. 500/- as bribe for issuance of Death Certificate.

(2.) The case of the prosecution, unfolds, as below:-

(3.) Accordingly, on the next day (22.02002), Mr. Amalanathan met Mr. N. Chandran (the appellant herein) the Village Administrative Officer concerned, in his office at Vadakkupalyamkottai Village and handed over the applications for death certificate and legal heir certificate along with the letter of the Thasidar to process the applications. The appellant has returned the applications to Mr. Amalanathan demanding bribe of Rs. 2000/- to issue legal heirship certificate and Rs. 500/- to issue death certificate.