THOTA RAMACHANDRAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenge in these two appeals is to the judgment, dtd. 28/8/2017, passed in Calendar Case No.13 of 2014 on the file of the Special Judge for trial of SPE and Anti-Corruption Bureau Cases, Kurnool, whereby the two appellants, who are Accused Officer No.1 and accused No.2 in the said case, were convicted for the offences punishable under Ss. 7 and 13(2) r/w.13(1)(d) of the Prevention of Corruption Act, 1988, (for short, the "P.C.Act"), and under Sec. 12 of the P.C. Act respectively and were sentenced to undergo imprisonment and to pay fine.

(2.) Both A.O-1 and A-2 have preferred these two separate appeals respectively. Therefore, both the appeals were heard together and they are being disposed of by this common judgment.

(3.) Facts of the prosecution case may be stated as follows: