ENDLURI VEERA RAGHAVULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenging the judgment, dtd. 9/10/2006 in C.C.No.18 of 2001, on the file of Special Judge for SPE and ACB Cases, Nellore ("Special Judge" for short), the unsuccessful Accused Officer ("A.O" for short) filed the present appeal.

(2.) The appellant (A.O.) faced trial in the above said Calendar Case for the charges under Ss. 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 ("P.C. Act" for short). The learned Special Judge after conclusion of trial, found the appellant guilty of the charges and after questioning him about the quantum of sentence, sentenced him to suffer rigorous imprisonment for six months and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for one month for the offence under Sec. 7 of the P.C. Act, 1988 and further sentenced him to suffer rigorous imprisonment for one year and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for one month for the offence under Sec. 13(2) r/w 13(1)(d) of the P.C. Act and that both the sentences shall run concurrently.

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