MUTHUKANNAN Vs. STATE

JUDGEMENT

(1.) The appeal taken up for consideration is directed against the Judgment in Special C.C.No.1 of 2003 on the file of the learned Special Judge cum Chief Judicial Magistrate, Madurai, dated 11.07.2007.

(2.) The appellant is the accused of offences under Section 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, found guilty, convicted and sentenced to undergo rigorous imprisonment of one year and fine of Rs. 1,500/-, in default to undergo four months simple imprisonment for each of the offences and period of substantive sentence ordered to run concurrently.

(3.) The case of the prosecution stems from the complaint of one Muthupandi, son of Nallaperumal, against Muthukannan [A.1], Taluk Surveyor, Usilampatti and Raman [A.2], Village Administrative Officer at Veppanoothu.