(1.) This Criminal Appeal is directed against the judgement in C.C. No.4 of 1993 dated 15-10-2004 passed by the learned Additional Special Judge for SPE & ACB Cases cum V Additional Chief Judge, City Civil Court, Hyderabad, whereby the appellant - accused was found guilty of the offences under Sections 13(1)(c) read with 13(2), 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short "the PC Act") and 409 Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of L 500/-, in default to undergo simple imprisonment for a period of three months, for all the offences under each count and to run all the sentences concurrently.
(2.) The case of the prosecution as unfolded from the charge sheet, in brief, is that the appellant accused was working as Mandal Revenue Inspector, Ieeja Mandal, Mahbubnagar District during the relevant period i.e. from 01-07-1988 to 10-07-1989. He was a public servant as per the definition of Section (2)(c) of the PC Act.
(3.) For the charges framed against the appellant - accused under Section 13(1)(c)(d) read with 13(2) of the PC Act and Section 409 IPC, he pleaded not guilty.