S SIVA KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment of conviction passed in Special C.C.No.5 of 2015 on the file of Chief Judicial Magistrate, Krishnagiri, dated 16.02.2017.

(2.) The appellant Mr.Siva Kumar, Assistant Engineer, TANGED Co., Kaveripattinam (North), Krishnagiri District found guilty by the trial Court for receiving Rs.3,000/- as illegal gratification from Ramesh [PW.2] for preparing estimation to shift the electricity line which was passing over the complainant's residential house at Thimmapuram Village. The trial Court has convicted and sentence the appellant i). to undergo 6 months R.I and to pay a fine of Rs.1,000/- in default one months S.I for offence under Section 7 of Prevention of Corruption Act. ii).To undergo 1 (one) year R.I and to pay a fine of Rs.1,000/- in default, one months S.I for offence under Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988.

(3.) The case of the prosecution: