- (1.) Three brothers Pareed Pillai, Kadar Pillai and Mohammed Pillai, partners of A. Pareed Pillai and Bros., Alwave as well as K. M. Kurien Assistant Goods Clerk in the Southern Railway at Alwave were tried in the Court of Special Judge. Trichur for an offence under Section 120-B Indian Penal Code on the following charge : "That you (1) Sri A. Pareed Pillai, (2) Sri A. Kader Pillai (3) Sri A. Mohammed Pillai and (4) Sri K. M. Kurien accused 1 to 4 between December 1962 or earlier and June 1963, at Alwaye agreed to do an illegal act or acts, to wit. accused Nos. 1 and 2 to present forwarding notes in respect of coconut oil tins to be booked without actually tendering tins with coconut oil, but only some empty tins, accused No. 4 to issue railway receipts in respect of such forwarding notes and accused No. 1 to present the railway receipts in support of hundies drawn on others in the Federal Bank Ltd. Alwaye and obtain value of the hundies and accused No. 3 to get empty tins transported and stored at the Alwaye Railway Station. The said acts were done in pursuance of the agreement between you. These acts constitute offences punishable under Section 5 (2) of Act II of 1947 and Section 5 (2) of Act 1947 read with Section 109 of the I. P. C. Section 420 of the Indian Penal Code. Section 420 of the Indian Penal Code read with Section 109 of the Indian Penal Code. Section 107 of the I. P. C. and S. 197 read with S. 109 of the I. P. C. You have therefore committed an offence punishable under Section 120B of the Indian Penal Code and with my cognizance" In addition to the above there were eight charges (charges 2 to 9) against Kurien accused for an offence under Section 5 (1) (d) read with Section 5 (2) of the Prevention of Corruption Act. Five charges (charges 10, 12, 13, 15 and 16) were framed against Pareed accused for an offence under Section 109 Indian Penal Code read with Section 5 (2) of the Prevention of Corruption Act. Likewise, there were three charges (charges 11, 14 and 17) for an offence under Section 109 Indian Penal Code read with Section 5 (2) of the Prevention of Corruption Act against Kader accused. Three charges (charges 18, 19 and 20) were framed under Section 420 Indian Penal Code against Pareed Pillai accused. Charges 18 and 19 were also framed against Kader and Mohammed accused for offence under Section 420 read with Section 34 Indian Penal Code. Charge No. 21 was for an offence under Section 420 read with Section 109 Indian Penal Code against Kader and Mohammed accused. Charge No. 22 was for an offence under Section 197 Indian Penal Code against Kurien accused, while charge No. 23 was for an offence under Section 197 read with Section 109 Indian Penal Code against Pareed and Kader accused. The Special Judge acquitted Mohammed, accused No. 3. Pareed accused No. 1 was convicted under S. 120-B, Indian Penal Code, S. 5 (2) of the Prevention of Corruption Act read with Section 109 Indian Penal Code and Section 420 Indian Penal Code and was sentenced to undergo rigorous imprisonment for a period of three years on the first count, rigorous imprisonment for a period of three years and a fine of Rs. 5,000 on the second count and rigorous imprisonment for a period of one year on the third count. The substantive sentences of imprisonment were ordered to run concurrently. In default of payment of fine. Pareed accused was sentenced to undergo rigorous imprisonment for a period of six months.
(2.) Kader, accused No. 2 was convicted for offences under Section 120B Indian Penal Code. Section 5 (2) of the Prevention of Corruption Act read with Section 109 Indian Penal Code, section 420 read with Section 34 Indian Penal Code and Section 420 read with Section 109 Indian Penal Code and was sentenced to undergo rigorous imprisonment for a period of one year on each of the four counts. All the sentences were ordered to run concurrently.
(3.) Kurjen accused No. 4, was convicted under S. 120-B Indian Penal Code Section 5 (2) read with Section 5 (1) (d) of the Prevention of Corruption Act and S. 420 read with S. 109 Indian Penal Code and was sentenced to undergo rigorous imprisonment for a period of three years on each of the first two counts and rigorous imprisonment for a period of one year on the third Court. The sentences were ordered to run concurrently.;