S.P. TAMILARASAN Vs. STATE

JUDGEMENT

(1.) The accused, S.P.Tamilarasan, who is the sole accused, stood charged for offence punishable under Sections 7, 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988. The learned Chief Judicial Magistrate, Cuddalore, by its Judgment dated 20.08.2013, in Special Case No.1 of 2004, found the accused guilty, convicted and sentenced him to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/-, in default to undergo one month simple imprisonment for offence under Section 7 of Prevention of Corruption Act,1988 and also convicted and sentenced to undergo rigorous imprisonment for one year and also to pay a fine of Rs.1,000/-, in default to undergo simple imprisonment for three months for offence under Section 13(2) read with 13(1)(d) of Prevention of Corruption Act. Aggrieved by the said verdict of the trial court, the accused has come forward with this criminal appeal challenging the judgment of conviction and sentence as stated above.

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

(3.) Based on the above materials, the trial Court framed charges under Sections 7, 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988. Since the accused denied the chargers, he was put on trial. After prosecution examined P.W.1 to P.W.10 and produced Exs.P1 to P21 and M.Os.1 to 3, to substantiate the charges, the incriminating evidence found in the prosecution side was put to the accused under Section 313 Cr.P.C., he denied the same as contrary to the facts and pleaded that he has been falsely implicated in the case. The accused did not examine any witness nor produced any documents on his side. The trial Court, after considering all the materials placed before it, found the accused guilty, convicted and sentenced the accused to undergo punishment as narrated in the first paragraph of this judgment. Aggrieved over the said finding of the trial Court, the appellant/accused has preferred this appeal.