M JANARDHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed at the instance of the accused in C.C.No.10 of 1999 on the file of the Court of Principal Special Judge for SPE and ACB cases-cum-IV Additional Chief Judge, City Civil Court, Hyderabad against the judgment dated 31.08.2005 convicting the appellant for the offences punishable under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short the Act) and sentencing him to undergo rigorous imprisonment for one year for the offence under Section 7 of the Act and to pay fine of Rs.1,000/- and also further sentencing him to undergo rigorous imprisonment for two years for the offence under Section 13(2)(1) of the Act and to pay fine of Rs.2,000/-.

(2.) The indictment against the appellant Mr. M.Janardhan was that while he was working as the Assistant Director of Mines and Geology, Khammam, being public servant, demanded and accepted an amount of Rs.500/- at about 04.25 P.M. on 18.07.1998 as illegal gratification other than the legal remuneration for showing official favour of issuing temporary sand permit and permit book relating to Vemsoor Mandal for a period of 15 days and thereby committed offences as stated above.

(3.) I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.