G RENGARAJAN Vs. STATE

JUDGEMENT

(1.) The appellant herein in Crl. A. Nos. 175 of 1999, 1057 and 1058 of 1996, who is the accused is one and the same person. The appellant herein underwent the trail in C.C. Nos. 40, 41, 42 of 1996 and he was convicted in all the three cases, In C.C. No. 40 of 1996 he is convicted for the offences under Section 420 I.P.C. (2 counts); 467 l.P.C, (one count); 467 I.P.C, read with 471 (one count), 409 IPC 2 counts; 201 IPC; 13(1)(c) read with Section 13(2); 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act and sentenced him to undergo R1 for one year and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 420 l.P.C; one year rigorous imprisonment and to pay a line of Rs. 1000/- and in default to undergo six months rigorous imprisonment for the offence under Section 467 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to under go six months rigorous imprisonment for the offence under Section 467 read with 471 l.P.C; to undergo one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo rigorous imprisonment for six months for the offence under Section 409 I.P.C; to undergo one year rigorous imprisonment for the offence under Section 201 I.P.C and further to undergo one year rigorous imprisonment and to pay fine of Rs. l,000/-and in default to undergo six months rigorous imprisonment for the offence under Section 13(1 )(d) of P.C. Act and one year rigorous imprisonment and to pay fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 13(1) (d) read with 13(2)ofP.C. Act and sentence of imprisonment to run concurrently.

(2.) The appellant underwent trial in C.C. No. 41 of 1996 and he was convicted for the offence under Sections 409 IPC; 407 IPC: 467 read with 471 IPC; 471 IPC; 420 IPC; 477.A; 201 IPC; and Section 13(2) read with Section 13(1)(c) of the Prevention of Corruption Act and sentencing him to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for six months rigorous imprisonment for the offence under Section 409 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 407 I.P.C; one year rigorous imprisonment mod to pay a fine of Rs. 1000/- in default to undergo rigorous imprisonment for six months under Section 462 read with 471 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment the offence under Section 471 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 420 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 477 I.P.C; one year rigorous imprisonment and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for six months for the offence under Section 201 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six mouths rigorous imprisonment for the offence under Section 13(2) read with 13(1)(c) of P.C. Act and further to under go one year rigorous imprisonment and to pay a fine to Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 13(2)read with 13(1)(d)of P.C. Act and the sentence of imprisonment to run- concurrently.

(3.) The appellant underwent trial in C.C. No. 42 of 1996 and he was convicted for the offence under Sections 420 IPC; 409 IPC; Section 13(2) read with 13(1)(c) of the Prevention of Corruption Act, and Section 13 (2) read with Section 13(1 )(d) of the Prevention of Corruption Act and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment for the offence under Section 420 I.P.C; to undergo one year rigorous imprisonment and to pay a fine of Rs. 1000/-in default to undergo six months rigorous imprisonment for the offence under Section 409 I.P.C; one year rigorous imprisonment and to pay a fine of Rs. 5000/- in default to undergo one year rigorous imprisonment for the offence under Section 13(2) read with 13(1) (d) of P.C Act and to undergo one year rigorous imprisonment and to pay a fine of Rs. 5000/- in default to undergo one year for rigorous imprisonment for the offence under Section 13(2) read with 13(l)(d) of P.C. Act and the sentence of imprisonment to run concurrently.