S.KUMARA SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this criminal appeal, the appellant assails the judgment dated 03.01.2006 passed by learned Special Judge for SPE and ACB cases, City Civil Court, Hyderabad whereunder learned Judge convicted the A.O for the offences under Section 7 and 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988 (for short "P.C. Act") and sentenced him to undergo Rigorous Imprisonment for one year and pay fine of Rs.1,000/- for the offence under Section 7 of P.C. Act and Rigorous Imprisonment for two years and pay fine of Rs.2,000/- for the offence under Section 13(2) read with Section 13(1)(d) of P.C. Act.

(2.) The factual matrix of the case which led to file the present appeal by the appellant/A.O is thus:

(3.) Heard Sri J.Parthasarathy, learned counsel for appellant and Sri R. Ramachandra Reddy, learned Special Public Prosecutor and Standing Counsel for A.C.B.