MARUGU NARAYAN Vs. STATE

JUDGEMENT

(1.) This appeal by the sole accused arises out of the judgment dated 16.12.2005 passed by the IV Additional Chief Judge, City Civil Court, Hyderabad - cum- Principal Special Judge for SPE & ACB Cases, Hyderabad in C.C.No.12 of 2001, whereby and whereunder the appellant was convicted for the offences punishable under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short "the Act") and sentenced to under go rigorous imprisonment for a period of one year for the offence under Section 7 of the Act and to pay fine of Rs.1,000/- and also sentenced to undergo rigorous imprisonment for a period of two years for the offence under Section 13(1)(d) of the Act and to pay fine of Rs.2,000/-.

(2.) I have heard the learned counsel appearing for the appellant and the learned Standing counsel for the ACB cases.

(3.) The appellant, Merugu Nrayana was the Village Administrative Officer of Nagaram Village, Nekkonda Mandal, Warangal District on the alleged date of trap. He was the public servant within the meaning of Section 2(c) of the Prevention of Corruption Act, 1988.