SANTHANAKRISHNAN Vs. STATE REPRESENTED THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been preferred seeking to set aside the judgment dated 10.06.2003 passed in C.C. No.7 of 2002 on the file of the Principal Special Court for CBI Cases, Madurai.

(2.) The case of the prosecution in a nutshell is as under:

(3.) Heard Mr. AR. Jeya Rhuthran, learned counsel for the appellant and Mr. N. Nagendran, learned Special Public Prosecutor appearing for the respondent.