KOTA SAMPOORNA PAWANI Vs. STATE

JUDGEMENT

(1.) The sole accused in C.C. No. 7 of 2000 on the file of the Special Judge for SPE and ACB Cases, Vijayawada, is the Appellant herein. He was tried for the offences punishable under Ss. 7 and 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988, ['P.C. Act'] and sentenced to undergo Rigorous Imprisonment for a period of two years and to pay a fine of Rs.5,000.00, in default to suffer Simple Imprisonment for three months each under each count. The sentence of imprisonment imposed under each count was directed to run concurrently. M.O.1, M.O.2 and M.Os. 4 to 9 were directed to be destroyed after the expiry of appeal time.

(2.) The substance of the Charge against Accused Officer is that, on 13/9/1998, the Accused Officer accepted a sum of Rs.1,000.00 as bribe, from one Nerrukonda Venkateswara Rao at his Office at Thotlavalluru, as illegal gratification other than legal remuneration for doing a favour of issuing a Property Valuation Certificate.

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