V PANNEER SELVAM Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the sentence and conviction imposed on the accused by the Trial Court in Special C.C.No.1 of 2003 on the file of Special Judge IX Additional Session Judge, Chennai vide judgment dated 29.01.2007 for possessing disproportionate assets beyond their known source of income.

(2.) The 1st Appellant V.Panner Selvam was the Former Member of Legislative Assembly, died pending appeal. Memo has been filed to that effect by the prosecution reporting his death on 04.02.2012. The 2nd Appellant P.Janakiammal and the 3rd Appellant P.Dhanapakkiyam are the two wives of deceased V. Paneerselvam [A.1]

(3.) The Case of the prosecution is that, the deceased V.Panner Selvam who was the Member of Tamil Nadu Legislative Assembly, Bodi Assembly Constituency during the year 1991-1996, has amassed wealth during that period by abusing his official possession. The 2nd and 3rd appellants who are his wives have abetted him to amass wealth by lending their name to acquire property from out of the unknown source.