T.THIAGARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed to set aside the judgment of the learned Special Judge for Trial of Cases under Prevention of Corruption Act, Tiruchirappalli, made in Special Case No.11 of 2011, dated 27.05.2013.

(2.) The appellant herein is the first accused in Special Case in S.C.No.11 of 2011, on the file of the learned Special Judge for Trial of Cases under the Prevention of Corruption Act , Tiruchirappalli, and he was convicted for an offence punishable under Section 7 of the Prevention of Corruption Act, 1988 [herein after referred to as "the Act"] and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1,000/-, in default, sentenced to under go simple imprisonment for one month and also convicted for an offence under Section 13(2) r/w 13(1) (d) of the Act and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,000/-, in default, sentenced to under go simple imprisonment for three months. Both the sentences were ordered to run concurrently.

(3.) Initially, the appellant/ A1 and A2 were implicated in the above said offences, after the trial, A2 was acquitted and A1 was convicted as stated above. Aggrieved by the said conviction and sentence, the present appeal has been filed by the appellant/A1. No appeal is filed against the acquittal of A2 by the State.