RAMA RAO Vs. STATE

JUDGEMENT

(1.) Rama Rao, the appellant herein was convicted for the offence under Section 409 I.P.C. and sentenced to undergo R.I. for two years and to pay a fine of Rs.2,000/-. He was also convicted for the offence under Section 5(1)(c) read with 5(2) of the Prevention of Corruption Act, 1947 and sentenced to undergo R.I. for one year and to pay a fine of Rs.1,000/-. Besides this, the appellant was directed to reimburse the misappropriated amount of rs.23,420/- to the State, in default, he has to undergo R.I. for one year. Challenging the same, the present appeal has been filed by the appellant herein.

(2.) The case of the prosecution in brief is as follows:

(3.) The trial Court, on an appreciation of the materials available on record, concluded that the prosecution has established its case against the accused beyond reasonable doubt and convicted him under Section 409 I.P.C. and under Section 5(1)(c) read with 5(2) of the Prevention of Corruption Act and sentenced him thereunder. Hence, the appeal aggrieved by the same.