V. BALAKRISHNAN Vs. STATE REP BY THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The sole accused, A1, convicted among the five arrayed by the prosecution, is before us challenging his conviction and the sentence imposed. A2 and A4 died before the charges were framed and A3 was bedridden, in which circumstance the trial against him was split up. He is said to have expired now. The trial was conducted against A1 and A5, of which, the latter was acquitted.

(2.) Heard Sri S. Nagamuthu, learned Senior Counsel for the appellant and Sri Davinder Pal Singh, learned Additional Solicitor General for the respondent.

(3.) The charges against A1 were under Sec. 420 of the Indian Penal Code, 1860 [In short 'IPC'] read with Sec. 120B and Sec. 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988.