BABJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Being aggrieved by the conviction under Section 8 of the Prevention of Corruption Act, the appellant has preferred this appeal.

(2.) The case of the prosecution is that PW-4 Sumeet Asthana gave Ex.P1-complaint to Vigilance Officer, Indian Airlines, Hyderabad, stating that he had approached the Indian Airlines Office on 20.06.1995 for reservation of a seat in Flight I.C. No. 948 for his travel to Madras on 21.06.1995 but there was a long waiting list and that an employee of the Indian Airlines, whom he does not know, had told him contact Babji (A-1) of M/s Varun Movies at Srinagar Colony, Hyderabad. PW-4 had approached A-1 on 01.06.1995 and A1 told him that there was long waiting list but he can arrange a confirmed ticket and demanded Rs. 2,100/- as against the actual fair of Rs. 1646/-. On receipt of the said complaint PW-1, the Manager, Vigilance, Indian Airlines, Hyderabad, gave report Ex.P-2 to the Superintendent of Police, CBI Hyderabad stating that A-1 and A-2 are cheating the public.

(3.) Based on the evidence of PW-4 and PW-2 who accompanied PW-4, the Trial Court has convicted the appellant under Section 8 of the Prevention of Corruption Act (for short the 'Act') which was confirmed by the High Court.