GANIPINENI PAPA RAO Vs. STATE

JUDGEMENT

(1.) Aggrieved by the conviction and sentence imposed on the appellant - accused officer for the offences under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short "the Act") in C.C. No.3 of 1999 dated 29-03-2004 by the learned Special Judge for SPE & ACB Cases, Nellore, appellant preferred this Criminal Appeal.

(2.) Appellant was prosecuted for the offences under Sections 7, 13(2) read with 13(1)(d) of the Act.

(3.) The case of the prosecution, in brief, is that the appellant was working as Mandal Revenue Inspector in the Mandal Revenue Office, Cheerala, Prakasam District in 1997. PW.1 - de facto complainant was having about Ac.0-15 cents of land in Cheerala and the same was divided between himself and his mother. Both of them have got half of the land sout of Ac.0-15 cents i.e. 71/2 cents each. PW.1 applied to the Andhra Pradesh Urban Development Housing Corporation, Ongole (for short "Corporation") seeking loan for construction of a house. The Corporation sanctioned Rs.15,000/- under M.L.A's. quota and released Rs.5,000/- towards first installment of the loan. Thereafter, PW.1 constructed the house in the proposed site up to slab level.