M JAGADEESWAR Vs. STATE ACB INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.04.2003 passed in C.C. No.18 of 2000 by the Additional Special Judge for SPE and ACB Cases-cum-V Additional Chief Judge, City Civil Court, Hyderabad, whereby and whereunder the appellant herein was convicted for the offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the P.C. Act'), and sentenced to suffer R.I for one year and to pay a fine of Rs.1000/-, in default to suffer SI for three months for each of the offences and to run the substantive sentences concurrently.

(2.) The appellant hereinafter will be referred to as the accused for the sake of convenience.

(3.) The brief facts of the case are as follows. The accused was working as Sub-Engineer at Midjil section, APSEB Sub-Station, Mahabubnagar from 15.07.1998 to 09.11.1998, as such he is a public servant within the meaning of Section 2(c) of the P.C. Act. PW.1 K. Shyam Sunder Reddy is a resident of Mucherlapally village of Mahaboobnagar District. He started a poultry-farm in his village in the year 1998. He submitted an application on 23.10.1998 seeking electricity connection to his poultry-farm.