S RAGHU RAMAIAH Vs. STATE OF A P

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Andhra Pradesh High Court dismissing Criminal Appeal No. 1922 of 1999 filed by the appellant against the judgment dated 25.11.1999 in CC No.11/98 by learned V Additional Special Judge (SPE & ACB Cases)-cum-V-Additional Chie Judge, City Civil Court, Hyderabad.

(3.) The appellant faced trial for offence punishable under Section 7, 13 (l)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (in short the 'Act'). It was alleged that the appellant while working as a Junior Assistant in the office of Commissioner, Endowments, Ananthapur had received illegal gratification after making a demand from PW-1. The trial Court with reference to the evidence of the witnesses found the appellant guilty. The appellant questioned the conviction by preferring an appeal as noted above. By the impugned judgment the High Court dismissed the appeal. Apart from the submissions relating to the merits of the case learned counsel for the appellant submitted that after referring to the evidence and submissions, the High Court disposed of the appeal by a cryptic and non-reasoned order. Learned counsel for the respondent-State on the other hand submitted that though elaborate discussion had not been made, the High Court has referred to the evidence and submissions and thereafter found no merit in the appeal.