B.RAVISANKAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) has been filed under Sec. 374(2) of the Code of Criminal Procedure, seeking to set aside the conviction and sentence imposed on the appellant/first accused by the learned Special Judge for Trial of Cases under the Prevention of Corruption Act, Tiruchirappalli, dtd. 8/4/2014, made in Special Case No.119 of 2011, directing first accused to undergo rigorous imprisonment for a period of one year and also to pay a fine amount of Rs.5,000.00, in default, to undergo simple imprisonment for a period of one month under Sec. 7 of the Prevention of Corruption Act [hereinafter referred to as ''the Act''] and also rigorous imprisonment for a period of two years and six months and to pay a fine of Rs.5,000.00, in default, to undergo simple imprisonment for three months under Sec. 13(2) r/w. 13(1)(d) of the Act.

(2.) Though, originally, there are two accused in this case, the Trial Court convicted the first accused as stated above, but acquitted the second accused, against which, the State has preferred Criminal Appeal (MD)No.188 of 2014 under Sec. 378 of the Code of Criminal Procedure.

(3.) Since both the appeals arise out of the judgment dtd. 8/4/2014, made in Special Case No.199 of 2011, they are heard together and disposed of by this common Judgment.