S. RAJAGOPALAN Vs. THE STATE

JUDGEMENT

(1.) The appeal is against the judgement of the trial Court in C.C.No.22 of 1998 convicting and sentencing the appellant herein to undergo one year RI and pay fine of Rs.1,000/- each in default in payment of fine, 3 months R.I for offences under Section 120-B r/w 420 IPC, 477-A IPC and 201 IPC and u/s 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and Section 420 IPC and for substantive offences under Sections 201 IPC, 477-A IPC and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988, 1 year RI and fine of Rs.1,000/- each and in default of payment, 3 months RI. The total fine imposed is Rs 5000/-. The period of sentence was ordered to run concurrently.

(2.) The case of the prosecution in brief:

(3.) The investigation ended up in filing 4 separate final reports and the persons found to have involved in the crime. The trial Court has taken cognizance of the report in C.C.Nos.22,23,24 and 25 of 1998. This appeal is filed by the first accused/S.Rajagopalan in C.C.No.22 of 1998 wherein the appellant and 6 others were arrayed as accused. Pending trial, second accused Smt.Rajeswari died. For the other accused except A-1, no appeal was filed.