HATSUN AGRO PRODUCTS LTD REP BY ITS ASSOCIATE VICE PRESIDENT-HR & LEGAL Vs. REGIONAL PROVIDENT FUND COMMISSIONER-II

JUDGEMENT

(1.) Aggrieved by the judgment of conviction and sentence imposed against the appellants viz., G.Venkatachalapathy (Crl.A.No.389 of 2014) and S.Saravanan (Crl.A.No.392 of 2014), these appeals are preferred challenging the judgment of the Principal Sessions Judge, Puducherry passed in Spl.C.C.No.15 of 2010, dated 16.07.2014.

(2.) Brief facts of the case leading to these appeals are as follows:

(3.) It is the case of the defacto complainant (Palani) that, while his wife Tamilselvi left Villianur Police Station along with her parents on 15.07.2010, she informed Palani that the first accused is having her thali chain and told PW-2(Palani) to get it back from him. Therefore, on 16.07.2010, Palani(PW-2) went to Villianur Police Station to get back his wife's chain. Venkatachalapathy (A1) told Palani(PW-2) to come on the next day i.e. on 17.07.2010. When he met A1(Venkatachalapathy) on 17.07.2010, he demanded Rs.10,000/- as reward for rescuing his wife and children and to return the thali chain, which was taken from his wife Tamilselvi. Palani(PW-2) who was not inclined to give bribe, lodged a complaint to the Superintendent of Police, CBI, Chennai on 19.07.2010 alleging that Venkatachalapathy (A1) demanding Rs.10,000/- as reward for rescuing his wife and to return the thali chain. The said complaint Ex.P6 was taken up for investigation and First Information Report (Ex.P25) was recorded under RC MA1 2010 A 0029.