G.NARASIMHAMURTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the judgment dated 29.11.2005 in C.C.No.4 of 2000 passed by the learned Special Judge for S.P.E & A.C.B cases, Nellore convicting and sentencing the Accused Officer for the offences under Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short "P.C. Act") (two counts), Sections 468, 471, 477A of Indian Penal Code (I.P.C) and under Section 81 of Indian Registration Act, 1908 (two counts), the instant appeal is preferred.

(2.) The facts and circumstances which led to file the present appeal can be stated thus:

(3.) Heard arguments of Sri M. Venkata Narayana, learned counsel for appellant and Sri Ghani A Moosa, learned Special Public Prosecutor for A.C.B (for short "Spl.P.P.").