NARAYANAN Vs. STATE

JUDGEMENT

(1.) Heard Mr.R.Vijayakumar, learned counsel appearing for the appellant and Mr.K.Sumbu Linga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondent.

(2.) This appeal was filed to set aside the order passed in Special case No.9 of 2001 on the file of the learned Chief Judicial Magistrate, Thiruchirapalli dated 07.06.2007.

(3.) The appellant was convicted under Sections 7, 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act and was sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 1,000/- (Rupees One Thousand only) in default to undergo three months Rigorous Imprisonment for an offence under Section 7 of the Prevention of Corruption Act and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 1,000/- (Rupees One Thousand only) in default to undergo three months Rigorous Imprisonment for an offence under Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act.