JAI MANOHAR Vs. STATE

JUDGEMENT

(1.) Criminal Appeal (MD) Nos. 221 and 231 of 2013 have been filed under Sec. 374(2) of the Code of Criminal Procedure, seeking to set aside the conviction and sentence imposed on the appellants/A1 and A2 by the learned Special Judge for Trial of Cases under the Prevention of Corruption Act, Tiruchirappalli, dtd. 8/7/2013, made in Special Case No. 44 of 2011, directing A1 to undergo rigorous imprisonment for a period of one year and also to pay a fine amount of Rs.2,500.00, 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 three years 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; and directing A2 to undergo rigorous imprisonment for a period of 9 months and to pay a fine of Rs.2,500.00, in default, to undergo simple imprisonment for one month for the offence under Sec. 12 of the Act.

(2.) Though, originally, there are three accused in this case, the Trial Court convicted A1 and A2 as stated above, but acquitted A3, against which, the State has preferred Criminal Appeal (MD) No. 381 of 2013 under Sec. 378 of the Code of Criminal Procedure.

(3.) Since all the appeals arise out of the judgment dtd. 8/7/2013, made in Special Case No. 44 of 2011, they are heard together and disposed of by this common Judgment.