KOTHAPPALLE NAGESHWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal arises out of the judgment dated 30.06.2005 passed by the Special Judge for SPE and ACB Cases, Vijayawada in C.C.No.1 of 1999.

(2.) The appellant was tried by the learned Special Judge for the offences under Sections 7 and 13(1)(d) read with 13 (2) of the Prevention of Corruption Act, 1988, was found guilty of the said offences and was convicted and sentenced to undergo rigorous imprisonment for a period of one year and also to pay fine of Rs.1,000/- for the offence under Section 7 of the Prevention of Corruption Act, 1988 and was further sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- for the offence under Section 13(1)(d) read with 13 (2) of the Prevention of Corruption Act, 1988. The substantive sentences were directed to run concurrently. Challenging the said order of conviction and sentence, the present appeal is filed by the appellant.

(3.) The brief facts essential for disposing of the present appeal may be stated as follows: