RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and sentence imposed by Special Judge at Puducherry in Spl.Calendar Case No.5 of 2008 dated 18.09.2014.

(2.) Brief facts of the prosecution case is that One Muthukrishnan in the month of January, 1998, when he went to Puducherry Municipality for knitting wire chairs, he came to understand about issuing of application for allotment of stalls by the Municipality and therefore, he went to Puducherry Municipality to buy the application. There he met the accused herein. He got three applications from the accused. The accused gave his address to him and asked to meet him in that address.

(3.) On returning to his home, PW-2[Muthukrishnan] informed the matter and handed over the application forms to his brothers. Since he and his brothers do not know as to how to fill up the application, he along with his brothers went to the accused house and the accused filled up the application. PW-2[Muthukrishnan] then went to Municipality to hand over his application where he met the accused. Since the accused assured to hand over his application, PW-2[Muthukrishnan]handed over the application and returned to his home. Thereupon, the Municipality sent communication to PW-2[Muthukrishnan] and his brother Sittrasan directing them to produce their original certificates for selection by bidding. Then, he went to Municipality and produced his certificate for verification.