IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1047 OF 2002

T. Jayaraman      ...Appellant(s)

Versus

State of Tamil Nadu      ...Respondent(s)

O  R  D  E  R

The appellant in this appeal was convicted by the trial court under Section  

7 of the Prevention of Corruption Act, 1988, [for short, `the Act'] and sentenced to  undergo rigorous imprisonment for a period of six months and to pay fine of rupees  

five  hundred;  in  default,  to  undergo  further  imprisonment  for  a  period  of  three  months.  He was also convicted under Section 13(1)(d) read with Section 13(2) of the  

Act and sentenced to undergo rigorous imprisonment for a period of one year and to  pay fine of rupees five hundred; in default, to undergo further imprisonment for a  

period of three months.  The appellant was then convicted under Section 12 of the Act  and sentenced to undergo rigorous imprisonment for a period of six months and to  

pay fine of rupees five hundred; in default to undergo further imprisonment for a  period  of  three  months.   All  the  sentences,  however,  were  ordered  to  run  

concurrently.   The  appeal  preferred  by  the  appellant  was dismissed  by  the  High  Court.  Hence, this appeal by special leave.

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We have heard learned counsel for the parties and perused the records.  The trial court convicted the appellant upon threadbare evaluation of evidence. The  

High  Court  independently  scrutinized  the  evidence  and  expressed  its  unequivocal  agreement with the trial court.  The findings recorded by the trial court and High  

Court do not suffer from any perversity warranting interference by this Court. The appeal, accordingly, fails and the same is dismissed.

The  bail  bonds  of  the  appellant,  who  is  on  bail,  are  cancelled  and  is  directed  to  be  taken into  custody  forthwith  to  serve  out  the  remaining period  of  

sentence.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, May 06, 2009.