CHINNASAMY Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant/accused has come forward with this criminal appeal, challenging the conviction and sentence imposed by the Special Judge/Chief Judicial Magistrate, Villupuram, by judgment dated 08.10.2010 made in Special Case No.1 of 2001. The appellant stood convicted for offence under Sections 7 and 13(2) r/w. 13(1)(d) of Prevention of Corruption Act (hereinafter called as "P.C.Act") and sentenced to undergo 6 months simple imprisonment and to pay a fine of Rs.2,500/- in default to undergo one month S.I., u/s.7 of the Act and sentenced to undergo 1 year S.I., and to pay a fine of Rs.2,500/- in default 1 month S.I., u/s.13(2) r/w. 13(1)(d) of the P.C.Act.

(2.) The case of the prosecution is as follows:-

(3.) The prosecution to prove the guilt of the accused examined P.W.1 to 13 and produced Exs.P.1 to P.29 and M.Os.1 to 6. The trial court after recording the evidence, questioned the accused under Section 313 Cr.P.C., in respect of incriminating circumstances against him and the accused denied each and every circumstances put against him as totally false and denied the allegations in toto. The accused neither examined any witness nor produced any document on his side. The trial court on the basis of materials placed before it, found the accused guilty of the offence and sentenced him to undergo punishment as stated in 1st paragraph of this judgment. Aggrieved over the same, the accused has come forward with this appeal.