S V PRASAD Vs. PUBLIC PROSECUTOR ACB CASEC

JUDGEMENT

(1.) THIS Appeal is filed by the accused against the judgment dated 01 -12 -2005 passed by the learned Additional Special Judge for SPE and ACB Cases, Hyderabad in C.C. No. 4 of 2000, whereby and whereunder he was convicted for the offences under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short ''the Act '').

(2.) I have heard Sri T. Bali Reddy, learned Counsel appearing for the appellant and Sri Ghania Moosa, learned standing counsel for ACB.

(3.) BRIEFLY stated, the case of the prosecution is like this: