P.TAMILSELVAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Special Court for Trial of Cases Under Prevention of Corruption Act, Trichirappalli, Trichirappalli District in Special Case No.152 of 2011, dated 20.05.2014.

(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 the findings/sentence of the trial Court are as noted below:

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