STATE Vs. TR M SELVAMOORTHY

JUDGEMENT

(1.) The Miscellaneous Petition in Crl.MP.No.7908/2019 is filed by the State / The Public Prosecutor, High Court, Madras, to condone the delay of 506 days in filing an appeal against the judgment passed in CC.No.08/2013 dated 14.10.2016 by the Court of the Special Judge for the Cases under the Prevention of Corruption Act, Chennai.

(2.) The Criminal Original Petition in Crl.OP.SR.No.26436/2019 is filed by the State represented by the Public Prosecutor, High Court, Madras, to grant leave to file an appeal before this Court against the judgment passed in CC.No.08/2013 dated 14.10.2016by the Court of the Special Judge for the Cases under the Prevention of Corruption Act, Chennai and Crl.A.SR.No.26432/2019 is filed against the judgment passed in CC.No.08/2013 dated 14.10.2016by the Court of the Special Judge for the Cases under the Prevention of Corruption Act, Chennai.

(3.) The brief facts of the case, necessary for the disposal of the above miscellaneous petitions, are as follows:-