ARULRAJ Vs. STATE

JUDGEMENT

(1.) These appeals are directed against the judgment of the learned Special Court for Trial of Cases under The Prevention of Corruption Act, Trichirappalli in Special Case No.75 of 2012, dtd. 12/6/2014.

(2.) Since both the Criminal Appeals arise out of a Common Judgment, they were heard together and they are disposed of by means of this Common Judgment. The appellant in Crl.A.No.185 of 2014 was the third accused and the appellant in Crl.A.No.207 of 2014 was the first accused in S.C.No.75 of 2012 on the file of the learned Special Court for Trial of Cases under The Prevention of Corruption Act, Trichy.

(3.) For the sake of convenience, the parties are referred to as per the rank mentioned in the trial Court. The gist of the charges framed against the appellants/Accused and the findings/sentence of the trial Court are as noted below: <IMG>JUDGEMENT_224_LAWS(MAD)4_2019_1.JPG</IMG> <IMG>JUDGEMENT_224_LAWS(MAD)4_2019_2.JPG</IMG>