NUDURUPATI VENKATA NARASIMHA SASTRY REP BY HIS WIFE N SITARAMALAKSHMI Vs. STATE REP BY INSPECTOR OF POLICE ACB VIJAYWADA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused aggrieved by the judgment in C.C.No.11 of 1995 on the file of the Special Judge for SPE & ACB Cases, Vijayawada, whereby he was convicted and sentenced to undergo simple imprisonment for a period of one year and also to pay fine of Rs.1,000/-, in default, simple imprisonment for three months for the offence under Section 7 of Prevention of Corruption Act, 1988 (for short 'the Act'). He was also convicted and sentenced to undergo simple imprisonment for a period of one year and also to pay fine of Rs.1,000/-, in default, simple imprisonment for three months for the offence under Section 13 (i)(d) read with Section 13 (2) of the Act, inter alia, on the ground that the trial court has erred in appreciating the evidence of the witnesses and other material brought on record and came to a wrong conclusion in holding the appellant-accused guilty for the aforesaid offences and thereby erroneously convicted and sentenced as stated herein above.

(2.) The facts in brief are:

(3.) That with an intention to avoid the payment of the second installment of Rs.500/-, he approached LW-9-V.V. Nammalwar, D.S.P, A.C.B., Vijayawada on 30-12- 1994 and preferred Ex.P-5. Basing on which DSP, ACB registered a case in Cr. No.1/ACB-VJA/95, under Sections 7 and 11 of the Act on 03-01-1995 after verifying the antecedents of the appellant - accused.