GUNDAPPA Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 20.10.2008 in C.C.No.33 of 2004 passed by the learned Additional Special Judge for SPE & ACB cases, City Civil Court, Hyderabad convicting both the accused of the charges under Sections 7, 13(1.(d. r/w 13(2. of Prevention of Corruption Act, 1988 (for short PC Act. and sentencing each of them to undergo RI for one year and pay fine of Rs.3,000/ - and in default to pay fine amount to suffer SI for a period of three months on two counts, AO1Gundappa preferred Criminal Appeal No.1289 of 2008 and AO2Md.Sadiq Ali preferred Criminal Appeal No.1343 of 2008.

(2.) THE factual matrix of the case which led to file the Criminal Appeals can be stated thus:

(3.) HEARD arguments of Sri A.Hari Prasad Reddy, learned counsel for appellant/A1 in Crl.A.No.1289 of 2008, Sri Akella Srinivas Rao, learned counsel for appellant/A2 in Crl.A.No.1343 of 2008 and Sri R.Ramachandra Reddy, learned Special Standing Counsel for ACB (Spl.S.C..