BILLA NAGUL SHARIEF Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, being aggrieved by the judgment and order dated 25.06.2009 passed by learned Single Judge of the Andhra Pradesh High Court in Criminal Appeal No. 378 of 2002, affirming the judgment and order of conviction and sentence passed by the Special Judge SPE & ACB Cases, Vijayawada, has preferred this petition for grant of special leave to appeal.

(2.) Leave granted.

(3.) The appellant was put on trial for commission of an offence punishable under Section 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the "Act"). He was found guilty by the trial court by its judgment and order dated 4th April, 2002 and sentenced to undergo rigorous imprisonment for a period of one year under each count and also to pay fine of Rs. 1,000/-, in default to undergo simple imprisonment for a period of three months under each count. The aforesaid judgment and order of conviction and sentence has been upheld by the High Court in appeal.