G LAXMINARAYANA MURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed by the accused against the judgment dated 19.11.2005 passed by the Principal Special Judge for SPE and ACB Cases, Hyderabad in C.C. No. 4 of 2001. I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) The appellant was tried by the Special Judge for ACB Cases for the charges under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') was convicted for the said charges and was sentenced to undergo rigorous imprisonment for a period of one year for the offence punishable under Section 7 of the Act and also sentenced to undergo rigorous imprisonment for a period of two years for the offence punishable under Section 13(2) of the Act. Challenging the said order of conviction and sentence, the accused preferred the present appeal.

(3.) Briefly stated the facts of the case are as follows: