S ATHIGAMAN Vs. STATE

JUDGEMENT

(1.) The Inspector of Police, Vigilance and Anti-Corruption registered a suo motu First Information Report in Crime No.8 of 2013, on 30.08.2013 against one K.Sasikala, [A-1] and S.Athigaman [A-2] and after completing the investigation, has filed the charge sheet in C.C.No.5 of 2017, before the learned Chief Judicial Magistrate, Srivilliputhur, against S.Athigaman [A-1] and N.Selvakumar [A-2] for the offences under Sections 120-B, 409, 420, 465, 468, 471 and 477(A) IPC and Section 13(2) r/w 13(1)(c) and (d) of the Prevention of Corruption Act, 1988, for quashing which, S.Athigaman is before this Court.

(2.) Heard Mrs.G.Dhanalakshmi, learned counsel appearing for S.Athigaman and Mr.C.Mayil Vahana Rajendran, learned Additional Public Prosecutor appearing for the State.

(3.) The case of the prosecution is as under:-