M. V. MOHAN Vs. STATE

JUDGEMENT

(1.) Heard Sri. C. Ramachandra Reddy, the learned Counsel for the Appellant and Sri. S.M. Subhani, Standing Counsel for the Anti-Corruption Bureau representing the State. With their consent, the Criminal Appeal is disposed of through BlueJeans video conferencing app.

(2.) Assailing the conviction and sentence, dated 01.03.2007, passed in C.C. No. 26 of 2002, on the file of the Additional Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, the present appeal came to be filed under Section 374(2) of Cr.P.C. The accused herein was tried for the offence punishable under Section 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 [the"Act"] for demanding an amount of Rs.500/- as illegal gratification, other than legal remuneration, on 25.06.2001, from one K.Sreeramulu, for doing an official favor, namely, preparing estimate for giving service connection to his wet grinder, which was accepted on 26.06.2001. By its judgment, dated 01.03.2007, the learned Special Judge convicted the accused, under both the counts, and sentenced him to suffer rigorous imprisonment for one year and to pay a fine of Rs.500/-, in default to suffer simple imprisonment for a period of three months, under both the counts. The substantive sentence of imprisonment was directed to run concurrently.

(3.) The facts, as culled out, from the evidence of prosecution witnesses are as under: