MOHD JAFFRULLAH KHAN Vs. STATE

JUDGEMENT

(1.) These two appeals arise out of the judgment dated 14-9-1999 in CC No.3 of 1994 on the file of learned AdditionA1 SpeciA1 Judge for SPE and ACB Cases-cum-V-AdditionA1 Chief Judge, City Civil Court, Hyderabad, and hence they are disposed of by this common judgment.

(2.) Accused No. 1 (A 1) is the appellant in CriminA1 Appeal No. 1629 of 1999. He was convicted by the triA1 Court for the offence under Section 7 of the Prevention of Corruption Act, 1988 (Act No.49 of 1988) (for short 'the Act') and he was sentenced to undergo rigorous imprisonment for a period of one year and also to pay fine of Rs.1,000/- in default to suffer simple imprisonment for a period of three months; and he is also convicted and sentenced to undergo rigorous imprisonment for a period of one year for the charge under Section 13(1)(d)(I) read with Section 13(2) of the Act sentencing him to pay a fine of Rs. 1,000/- in default suffer simple imprisonment for a period of three months and that both the sentences were directed to run concurrently.

(3.) CriminA1 Appeal No.1618 of 1999 was filed by the accused No.2 aggrieved by the conviction and sentence awarded under Section 12 of the Act in CC No.3 of 1994. He was sentenced to undergo rigorous imprisonment for a period of one year and also to pay fine of Rs. 1,000/- in default to undergo simple imprisonment for a period of three months.