T.SENGUTTUVAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant/accused under Section 374(2) of the Code of Criminal Procedure, seeking to set aside the conviction and sentence imposed on him, by the learned II Additional District Judge for CBI Cases, Madurai, dated 12.06.2013, made in C.C.No.9 of 2009, directing him to undergo rigorous imprisonment for a period of one year and also to pay a fine amount of Rs.1,000/-, in default, to undergo rigorous imprisonment for a period of six months under Section 7 of the Prevention of Corruption Act [hereinafter referred to as ''the Act''] and also rigorous imprisonment for one year and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for six months under Section 13(2) r/w. 13(1)(d) of the Act.

(2.) The sum and substance of the prosecution case is as follows:-

(3.) Aggrieved over the said conviction and sentence imposed on him, the appellant has come forward with this appeal.