B. NAGARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Criminal Procedure Code, 1973 (for short, 'the Cr. P.C.'), is filed by the appellant, who was the Accused Officer (AO) in Calendar Case No. 24 of 2002, dtd. 9/7/2007, on the file of the Court of Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, (for short, 'the learned Special Judge'), where under the learned Special Judge found the AO guilty of the charges under Ss. 7 and 13(1)(d) R/w. Sec. 13(2) of the Prevention of the Corruption Act, 1988 (for short, 'the PC Act'), accordingly convicted him under Sec. 248(2) Cr. P.C. and, after questioning him about the quantum of sentence, sentenced him to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.500.00 in default to suffer Simple Imprisonment for three months for the charge under Sec. 7 of the PC Act and further sentenced him to undergo Rigorous Imprisonment for a period of one year and to pay a fine of Rs.500.00 in default to undergo Simple Imprisonment for three months for the charge under Sec. 13(1)(d) R/w. 13(2) of the PC Act. Both the above sentences shall run concurrently.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court, for the sake of convenience.

(3.) The State, represented by Inspector of Police, ACB, Kurnool filed charge sheet pertaining to Crime No. 3/ACB-KUR/2001 of ACB, Kurnool Range, Kurnool under Ss. 7 and 13(1)(d) R/w. Sec. 13(2) of the PC Act alleging, in substance, that the AO by name Balapanuri Nagaraju worked as Line Inspector in A.P. Central Power Distribution Company Limited (APCPDCL), O and M Services, Pagidyala Village and Kurnool District from 19/12/1998 to 5/9/2001. He is a 'Public Servant' within the meaning of Sec. 2(c) of the PC Act.