STATE Vs. S TAMILARASAN

JUDGEMENT

(1.) On the complaint lodged by one Ekambaram [PW-3], Manager, Amaravathi Spinning Mills, Karur, Kathiresan [PW-7], Deputy Superintendent of Police, CBI, Chennai, registered a case in Crime No.RC MA1 2000 A 0039 on 24.08.2000 at 05.30 p.m., under Section 120-B r/w 384 IPC and Section 7 of the Prevention of Corruption Act, 1988, against Tamilarasan [A1], Superintendent (Preventive), Head Quarters, Central Excise, Trichy, and Jeyakumar [A2], Superintendent (Preventive), Head Quarters, Central Excise, Trichy, and after completing the investigation, filed a final report in C.C.No.3 of 2002 before the learned Special Judge for CBI Cases, Madurai, for the aforesaid offences.

(2.) On the appearance of the accused, they were furnished with the relevant documents under Section 207 Cr.P.C., and charges for the offences under Section 120-B r/w 384 IPC and Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 were framed against them. When the accused were questioned, they pleaded not guilty.

(3.) To prove their case, the prosecution examined 14 witnesses, marked 25 exhibits and 6 material objects. When the accused were questioned about the incriminating circumstances appearing against them under Section 313 Cr.P.C., they denied the same. Neither any witness was examined on behalf of the accused nor any document was marked.