V. GOPAL REDDY Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) IN this petition filed under Section 389 Cr.P.C., the appellant accused seeks stay of conviction passed by learned III Additional Special Judge for CBI Cases, Hyderabad in his judgment dated 01.09.2014 in C.C. No. 3 of 2011 convicting him for the offences under Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (for short "P.C. Act").

(2.) ON factual side, the accused worked as Senior Divisional Engineer (West) South Central Railway, Secunderabad. In the above C.C. he was ascribed of demanding bribe of Rs. 10,000/ - as illegal gratification other than legal remuneration from P.W. 1 - -the complainant who is the Managing Partner of M/s. Bhaskara Enterprises, Hyderabad for clearing variation bills in respect of the civil contract works undertaken by the said Corporation. On the complaint of P.W. 1, Inspector of Police, CBI registered FIR and arranged trap and on 25.06.2010 the accused was caught red -handed while demanding and accepting bribe amount of Rs. 10,000/ - from P.W. 1. After full dressed trial, the trial Court found the accused guilty of the charges levelled under Sections 7 and 13(2) r/w 13(1)(d) of P.C. Act and accordingly convicted and sentenced him.

(3.) HEARD arguments of Sri Ch. Dhanamjaya; learned counsel for petitioner/appellant and Sri P. Kesava Rao, learned Special Standing Counsel for CBI (for short "Spl. S.C.")