RAMACHANDRAN Vs. RAJENDRAN

JUDGEMENT

(1.) These Crl.A. No. 607 of 2008 and Crl.R.C.No.1629 of 2008 are directed against the judgment of the Special Court-cum-Chief Judicial Magistrate, Nagapattinam in Special C.C.No.16 of 2016 dated 25.07.2008.

(2.) The case of the prosecution has spoken by its witnesses is as under:

(3.) Meanwhile, the Village Administrative Office Rajendran [A1] called Ramachandran [PW.1] over phone and asked to meet him at the office on 28.05.2005 to settle the matter amicably. Accordingly, Ramachandran [PW.1] went to the Office of VAO, met Rajendran (A1) and Boominathan (A2), they informed him the act of Kathaiyeeammal will invite penalty of Rs. 40,000/- so advised him to settle the matter amicably, admitting illegal felling of tree and they will see that no action is taken against his mother. To help him they demanded Rs. 3,000/- as illegal gratification which later reduced to Rs. 1,500/-.