SESHAIAH Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Judgment of conviction and sentence dated 29.04.2008 passed in Special Case No.1 of 2006 by the learned Assistant Sessions Judge cum Chief Judicial Magistrate, Thoothukudi is being challenged in the present Criminal Appeal.

(2.) The appellant is the sole accused in Special Case No.1 of 2006 on the file of the learned Assistant Sessions Judge cum Chief Judicial Magistrate, Thoothukudi. He was found guilty for the offence under Sections 7 and 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988 [hereinafter referred to as 'P.C. Act'].

(3.) The brief facts of the case are as below: