(1.) Assailing the conviction and sentence in C.C.No.9 of 2003, dtd. 15/11/2007, by the Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, wherein the appellant was convicted under Sec. 7 and Sec. 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988 and sentenced to suffer Rigorous Imprisonment for one year and to pay a fine of Rs.2,000.00 under each count, the present appeal is filed under Sec. 374 Cr.P.C.
(2.) The substance of the charge against the accused officer is that, while he was working as Prohibition and Excise Inspector, Penukonda, demanded and accepted a sum of Rs.5,000.00 from Chintala Jayachandra on 27/4/2002, as illegal gratification, other than legal remuneration, for doing a favour of not booking any case and conduct raids on his shop.
(3.) The facts in issue are as under :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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