ABDUL HAKIM Vs. STATE

JUDGEMENT

(1.) This appeal is against the judgment of conviction and sentence imposed by the Special Judge for Cases under Prevention of Corruption Act, Chennai, in C.C.No.95 of 2011, dated 05.11.2014.

(2.) The appellant herein held guilty for offence under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 for demand and acceptance of Rs.1,500/- from one Kumar as motive to transfer the name of the property tax assessee in respect of the property settled in favour of the defacto complainant R.Kumar. The trial Court sentenced the accused to undergo one year imprisonment each and to pay a fine of Rs.1,000/- for the offence under Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988, in default to undergo 3 months imprisonment.

(3.) Case of the prosecution as spoken through its witnesses:-