A RAMASAMY Vs. STATE

JUDGEMENT

(1.) These two appeals are directed against the judgment of conviction and sentence passed in Special C.C.No.61 of 2005 (on the file of the Special Court-cum-Chief Judicial Magistrate, Salem), dated 18.02.2009.

(2.) The appellants are Junior Assistant and Administrative Officer respectively working in Govt. Medical College, Salem. The Trial Court has found them guilty for receiving Rs.3000/- as illegal gratification for issuing fitness certificates to 30 Grade-II Police Constables, who were subjected to medical examination prior to their appointment.

(3.) The case of the prosecution in brief: