N K SEETHARAMA Vs. STATE

JUDGEMENT

(1.) This appeal is at the instance of Dr. N.K. Seetharama Sharma, Veterinary Assistant Surgeon, Rapthadu, Anantapur district against his conviction and sentence passed by the Addl. Spl. Judge for SPE & ACB Cases-cum-V Addl. Chief Judge, City Civil Court, Hyderabad in C.C. No. 7 of 1994 for the offences under Section 7 and 13 (1)(d) of Prevention of Corruption Act, 1988 (for short, 'the Act'). The appellant/accused was tried for the charges under Section 7 and 13 (1)(d) of the Act indicting him for demanding and accepting bribe of Rs. 200/- on 09-05-1993 at about 11.30 a.m. from one Uppara Chandrayudu of Rapthadu village for issuing death certificate in respect of 2 sheep for claiming insurance amount. At the conclusion of the trial he was found guilty for the said offences and was convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 1,000/- for the offence under Section 7 of the Act. He was further sentenced to under go rigorous imprisonment for a period of one year and to pay fine of Rs. 1,000/- for the offence under Section 13 (1)(d) r/w. Section 13 (2) of Prevention of Corruption Act, 1988. Both the sentences of imprisonment were directed to run concurrently. Challenging the said order of conviction and sentence the appellant preferred the present appeal.

(2.) Heard Sri A. Diwakar Rao, learned counsel for the appellant and Sri Ganiya Mosa, learned Standing Counsel for A.C.B. Cases.

(3.) Briefly stated, the prosecution case as follows: