KALIYAN Vs. THE STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of conviction passed by the trial court against the appellant for the offence under section 7 and 13(2) r/s 13(1)(d) of Prevention of Corruption Act, 1988.

(2.) The First Information Report was registered against the accused on 5.8.2008 by the Inspector of Police, CBI, ACB, Chennai based on the complaint by Tmt. Nalani, Director, M/s Coimbatore Auto Texmet Alloys Private Limited that the appellant demand bribe of Rs 50,000/- to process her application for enhancement of cash credit limit from Rs 70,000/- to Rs 1,00,00,000/ - As a follow up, trap was laid and Rs 50,000/- smeared with phenolphthalein was recovered from the accused/appellant on 5.8.2008 in the presence of witnesses.

(3.) On completion of investigation and after obtaining sanction to prosecute the appellant/accused from the General Manager who is the competent authority to accord sanction, final report was laid against the accused/appellant for offences under section 7 and 13(1)(d) of the prevention of corruption Act.