K.S.PAULRAJ Vs. STATE REP.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30.01.2013, made in Special Case No.3 of 2000 of the learned Chief Judicial Magistrate-cum-Special Judge, Tirunelveli, Tirunelveli District, convicting the appellant, who was facing trial for the offences punishable under Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act , 1988 [hereinafter referred to as ''the Act''] and sentencing him with rigorous imprisonment for two years with a fine of Rs.1,000/-, in default to undergo simple imprisonment for two months for the offence punishable under Section 7 of the Act, and with rigorous imprisonment for two years with a fine of Rs.1,000/-, in default to undergo simple imprisonment for two months for the offence punishable 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 the appellant, he preferred the present appeal.