P PALANISAMY Vs. STATE

JUDGEMENT

(1.) These two Criminal Appeals arising out of the Judgment passed in Special C.C.No.1/2001 dated 29.03.2006 on the file of the Special Judgecum-Chief Judicial Magistrate, Namakkal District.

(2.) The Trial Court has found that the appellants (A1 and A2) guilty of offences under section 7 of Prevention of Corruption Act, 1988, r/w 13(1)(d) and 13(2) for accepting bribe of Rs.50/- and Rs.10/- respectively for registering the settlement deed presented by one P.Thangavelu.

(3.) On appeal, this court found that there is no acceptable evidence for demand and acceptance of illegal gratification by A1 and A2 and reversed the finding of the Trial court and allowed the appeal vide its order dated 15.02.2012. However, the Hon'ble Supreme Court in the appeal preferred by the State has set-aside the order of the High court and remanded the matter for fresh disposal. Accordingly, the case has been taken up for fresh appraisal.