PARVATHI Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused in S.C.No.4 of 2001 is the appellant herein. She filed this Criminal Appeal against the judgment dated 29.09.2010, passed by the learned Special Judge-cum-Chief Judicial Magistrate, Chengalpattu made in Spl. Case.No.4 of 2001, whereby, she was convicted for the offences punishable under Sections 7 and 13(2) r/w 13(1)(e) of the Prevention of Corruption Act 1988, and sentenced to undergo six months Rigorous Imprisonment and imposed a fine of Rs. 150/-, in default, to undergo one month Rigorous imprisonment and one year Rigorous Imprisonment and fine amount of Rs. 150/-, in default, to under go one month Rigorous Imprisonment respectively.

(2.) The case of the prosecution is as under :- The appellant was working as Commercial Inspector in the office of Junior Engineer (O & M), Tamil Nadu Electricity Board, Perungalthur and she has committed offence under Sections 7 and 13(2) r/w 13(1)(e) of the Prevention of Corruption Act 1988. The allegation against the appellant is that one M.Marimuthu, who is having a shop at 75H, Kamarajar Nedunsalai, Perungalathur, Chennai-63, wanted to get new service connection from the Tamilnadu Electricity Board and thereby he had submitted an application along with the documents to the Assistant Executive Engineer, Tamilnadu Electricity Board, Tambaram on 25.05.1999 and paid registration fee of Rs. 50/- on 07.06.1999. After the receipt of registration fee, the Assistant Executive Engineer, Tambaram sent his application to the Office of the Junior Engineer, Tamilnadu Electricity Board, Perungalathur for necessary action.

(3.) In order to prove the case of the prosecution, as many as eight witnesses were examined as P.W.1 to P.W.8 and 19 documents were marked as Ex.P.1 to Ex.P.19 besides M.O.1 to M.O.5 material objects were exhibited.