C ARANGANAYAGAM Vs. STATE

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.11 of 1996 and he had preferred the revision aggrieved against the order passed in Crl.M.P.No.271 of 1997 dated 22.12.1997 by the learned XII Additional Special Judge, Madras.

(2.) THE case in brief for the disposal of the revision is as follows: THE first respondent registered a case under Sec.13(2) read with 13(1)(a) of the Prevention of Corruption Act, 1988 against the petitioner alleging that when he was serving as a public servant in his capacity as Minister for Education and later as Member of Legislate Assembly had acquired asset disproportionate to known sources of income by abusing his position. During the course of investigation, on the suspicion of the first respondent, the S.B.Account of the petitioner No.2274 with the 2nd respondent bank was freezed. According to the first respondent, the petitioner purchased a Tata Estate Car on instalment basis and a sum of Rs.2,70,900 paid by way of instalments represents only the ill-cotton money. THE car was sold for Rs.3 lakhs and the said amount was deposited in the aforesaid S.B. account. According to the prosecution, a sum of Rs.3 lakhs lying to the credit of the petitioner in the said account is an asset disproportionate to the known source of income.

(3.) HEARD the learned counsel of both sides.