K NEELAVATHAMMA Vs. STATE

JUDGEMENT

(1.) This appeal is filed against the judgment dated 16.09.2005 passed by the Special Judge for SPE and ACB Cases, Nellore in C.C. No. 6 of 2000. I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) Smt. K. Neelavathamma, Mandal Parishad Development Officer, Raichoti (MPDO, Raichoti) was tried by the learned Special Judge for the offences punishable under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short "the Act") on the allegation of demanding and accepting money of Rs. 600/- from PW. 1 as illegal gratification for the purpose of doing official favour viz. attesting a cheque for an amount of Rs. 50,000/- belonging to PW.1.

(3.) The prosecution, in order to prove the said charge, examined PWs. 1 to 7, marked Exs. P.1 to P.22 and MOs. 1 to 10. The appellant did not examine any witness on her behalf, but marked Exs.D1 to D4.