S.ANNAMALAI Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Special Judge for Trial of Prevention of Corruption Act Cases, Trichirappalli in Special Case No.1 of 2012, dated 30.12.2013.

(2.) 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 appellant/Accused and findings/sentence of the trial Court are as noted below:

(3.) Brief facts leading to this appeal are as follows: