MURUGAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) The conviction and sentence dated 03.09.2007 passed in Special Case No.3 of 2004 by the learned Chief Judicial Magistrate cum Special Court, Nagercoil are being challenged in the present Criminal Appeal.

(2.) The appellant herein, a public servant, working as upgraded Assistant in Kanyakumari District Employment Exchange Office, was found asset disproportionate to the known source of income, during the check period from 01.04.1995 to 31.03.1999. Hence, he was charged for the offences under Sections 13(2) read with 13(1)(e) of Prevention of Corruption Act [hereinafter referred to as 'P.C. Act'].

(3.) The Trial Court after considering the evidence let in by the prosecution as well as the defence, found him guilty that he was in possession of asset worth Rs.4,43,715/- disproportionate to his known source of income and convicted him to undergo 5 years rigorous imprisonment and to pay a fine of Rs.10,000/-, in default, to undergo one year rigorous imprisonment.