A.BALASUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) Crl.A.(MD) No.91 of 2012 has been filed to set aside the order of conviction and sentence passed by the learned Judge of the Special Court for trial of cases under Section Prevention of Corruption Act , Trichy in S.C.No.118 of 2011 dated 18.04.2012.

(2.) Crl.A.(MD) No.205 of 2012 has been filed to set aside the acquittal of A2 dated 18.04.2012 in Special Case No.118 of 2011 on the file of the Special Court for trial of cases under Prevention of Corruption Act , Tiruchirappalli and convict the respondent / accused (A2) as charged.

(3.) The case of the prosecution is that the complainant M.Kandasamy, a resident of Thelungupatti Village, Kulithalai Taluk was taken to Thogaimalai Police Station by A1 on 22.07.2006 at about 03.00 p.m., and was detained there for some time and enquired from 06.00 p.m., to 10.00 p.m., and instructed him to come to the police station on the next day. Accordingly, on 23.07.2006 at about 12.00 noon, the defacto complainant went to the said police station. He was interrogated by the first accused from 12.00 noon to 02.00 p.m., and was instructed to come to the police station once again at 06.00 p.m., on the same day.