D BAPU RAO Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is filed by the sole accused in Calendar Case No.16 of 2001 on the file of the Principal Special Judge for SPE & ACB Cases-cum-IV Additional Chief Judge, City Civil Court, Hyderabad against the judgment, dated 19.12.2005, whereby and whereunder the appellant was convicted for the offence under Section 7 of Prevention of Corruption Act, 1988 (for short, 'the Act') and sentenced to undergo rigorous imprisonment for one year and fine of Rs.1000/-, in default, to undergo simple imprisonment for three (3) months, and further sentenced to undergo rigorous imprisonment for two (2) years and fine of Rs.2,000/-, in default, to undergo simple imprisonment for six (6) months for the offence under Section 13(1) (d) punishable under Section 13(2) of the Act.

(2.) Shortly stated, the prosecution case is like this :

(3.) The case was tried by the learned Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad for the offences punishable under Sections 7 and 13(1)(d) punishable under Section 13(2) of the Act.