K. LAKSHMANA KUMAR Vs. THE STATE

JUDGEMENT

(1.) Aggrieved by the judgment dated 28.04.2006 in C.C. No. 28 of 2005 passed by learned Special Judge for CBI Cases, Hyderabad convicting A. 1 for the offences under Ss. 120 -B r/w 420 I.P.C. and 420 I.P.C. and sentencing him to suffer R.I. for two years and to pay fine of Rs. 2000/ - and in default of payment of fine to undergo S.I. for three months for the offence under Sec. 120 -B r/w 420 I.P.C. and also to suffer R.I. for four years and to pay fine of Rs. 5000/ - and in default of payment of fine to under S.I. for six months for the offence under Sec. 420 I.P.C. and further directing that the substantial sentences of imprisonment shall run concurrently, A. 16 preferred the instant criminal appeal.

(2.) The facts which led to file the appeal are briefly thus:

(3.) Heard arguments of Sri T. Bali Reddy, learned Senior Counsel for Sri K. Suresh Reddy, learned counsel for appellant/A. 1 and Sri P. Kesava Rao, learned Special Standing Counsel ("Spl. S.C") for CBI.