P.V. RAJARATNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the judgment dated 30.01.2006 in C.C.No.12 of 1993 passed by the learned Special Judge for S.P.E and A.C.B. cases, City Civil Court, Hyderabad convicting and sentencing the accused to undergo R.I for two years and to pay a fine of Rs.1,000/- and in default to suffer S.I for three months on two counts for the offences under Sections 7 and 13(1)(d)(i) & (ii) r/w 13(2) of Prevention of Corruption Act, 1988 (for short 'P.C. Act'), he preferred the instant Criminal Appeal.

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

(3.) Heard Sri T. Bal Reddy, learned Senior Counsel appearing for Mr.R.Balakrishna Rao, learned counsel for appellant and Sri M.B.Thimma Reddy, learned Standing Counsel for ACB cases.