VISWESHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal is filed against the judgment dated 29.07.2005 passed by the Special Judge for SPE and ACB cases cum IV Additional Chief Judge, City Civil Court, Hyderabad in C.C.No.32 of 1994 whereby and whereunder the appellant -sole accused was convicted for the offence punishable under Sections 7, 11, and 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) I have heard Sri D.Purnachandra Reddy representing Smt. D.Sangeetha Reddy, the learned counsel appearing for the appellant and Sri R.Ramachandra Reddy, Standing counsel for ACB cases.

(3.) THE appellant, who worked as Excise Superintendent, Karimnagar District during the period from 13.07.1992 to 07.01.1994 was tried for the offences punishable under Sections 7, 11, and 13(1)(d) of the Prevention of Corruption Act, 1988 on the ground that he demanded bribe of Rs.2,000/ - from Mr. M.Hanmanthu Goud and received the same as illegal gratification for the purpose of renewing the wine shop license in the name of the father of PW.1.