A V VIJAYARANGAN Vs. STATE

JUDGEMENT

(1.) THE accused Nos. 1, 2 and 4 in a corruption case, namely Special C. C. No. 139/1992 instituted on the file of the Special Judge under the Prevention of Corruption Act, 1988 (I Additional District Judge cum Chief Judicial Magistrate), Salem, who stood charged, tried, found guilty as per the charge for offences punishable under Sections 7 and 13 (2) r/w Section 13 (1) (d) of Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/- and in default the payment of fine to undergo a further period of two months rigorous imprisonment each under Section 7 of Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- in default in payment of fine to undergo a further period of two months rigorous imprisonment each under Section 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act, 1988, have come forward with the present appeal against the conviction and sentence imposed on them.

(2.) THE case of the prosecution, in brief, is as follows:-

(3.) ON appearance of the appellants herein/accused 1, 2 and 4 before the trial court, they pleaded innocence. Before framing of charges, the third accused, namely Gunasekaran died and the charges framed against the deceased A3 stood abated. Hence charges were framed against A1, A2 and A4 alone by the trial court for offences punishable under Sections 7 and 13 (2) r/w 13 (1) (d) of the Prevention of Corruption Act, 1988. The appellants herein/accused 1, 2 and 4 denied the said charges, pleaded not guilty and wanted the case to be tried.