B. VITTALAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment dated 24-11-2005 in C.C.No.17 of 1995 passed by the learned Additional Special Judge for SPE & ACB cases, City Civil Court, Hyderabad whereby and whereunder the Accused Officer (A.O) was convicted for the offences under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 (for short 'P.C. Act') and sentenced to undergo RI for a period of one year and to pay a fine of Rs.1,000/- in default to undergo SI for a period of three months on two counts.

(2.) The factual matrix of the case, which led to file the instant appeal, is thus:

(3.) Heard arguments of Sri A.Hari Prasad Reddy, learned counsel for appellant/A.O and Sri R.Ramachandra Reddy, learned Special Standing Counsel for ACB cases (for short "Spl.SC").