R SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of the trial Court made in C.C.No.20 of 1999, dated 22/07/2008 holding the accused/appellant guilty of offences under Section 409 of Indian Penal Code and Section 13(1)(c) and (d) punishable under Section 13 (2) of Prevention of Corruption Act, 1988 and sentenced to undergo one year Rigorous Imprisonment and to pay a fine of Rs 2,000/- in default, to undergo 3 months Rigorous Imprisonment for each one of the offences. The period of substantive sentence ordered to run concurrently.

(2.) The brief facts of the prosecution case:

(3.) When the above matter came to light, Thiru.R.Srinivasan Vigilance Officer of Madras Telephone had lodged complaint with CBI in writting on 4th March 1996. The CBI had taken up the investigation and submitted the final report. To prove the charges, the prosecution has examined 27 witnesses and marked 404 Exhibits. On the side of the defence, no witness no document was marked.