K SREERAMA MURTHY Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is filed against the Judgment dated 1-11-1996 in C.C.No.10 of 1993 on the file of the Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad.

(2.) During the pendency of the appeal, the appellant died on 17-5-2000 and his wife was also died prior to him on 16-1-1998 after filing of the appeal. Therefore, the legal heirs of the appellant, his sons are permitted to come on record as appellants 2 to 4 as per the orders of this Court dated 10-7-2000. For the sake of convenience, the appellant is herein after referred to as accused.

(3.) The Special Judge of SPE & ACB Cases held that the accused was found in possession dis-proportionate assets to the known sources of income of Rs.3,00,636-52 Ps., and the prosecution has established the guilt of the accused for the offence under Sec.5(2), read with Sec.5(1)(e) of Prevention of Corruption Act, 1947 (herein after referred to as the Act) and accordingly, he was sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.30,000/-, in default to suffer Simple Imprisonment for nine months. Apart from that, item Nos.1 and 2 of the assets are directed to be confiscated to the State by selling the said items in public auction. Aggrieved by the said order, this appeal is filed.