J VASANTHAKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence passed by the trial Court in C.C.No.4 of 2004 dated 31.01.2007 on the file of the learned Additional Special Judge, CBI Cases, Chennai.

(2.) The trial Court, after considering the evidence let in by the prosecution, acquitted A3 of all charges. Whereas sentenced A1 and A2 to undergo one year rigorous imprisonment and pay fine of Rs.20,000/-, each in default to undergo three months simple imprisonment for the offence under Section 120B r/w 420 IPC, for offence under Section 468 IPC to undergo one year R.I and pay a fine of Rs.20,000/- each in default 3 months S.I. To undergo one year rigorous imprisonment and pay fine of Rs.20,000/- each in default simple imprisonment for three months for offence under Section 468, 471 IPC. To undergo one year rigorous imprisonment and pay a fine of Rs.20,000/- in default to undergo simple imprisonment for thee months, each for offence under Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act. The Substantive sentence ordered to run concurrently. The period of sentence if any ordered to be set off u/s 428 Cr.P.C.

(3.) Aggrieved by the above said judgment, A1 and A2 have preferred the present appeal raising various grounds both on facts and in law, questioning the legality of the trial Court judgment.