J.RAGHAVENDRA CHARY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the appellant/accused against the judgment dated 27.02.2006 in C.C.No.8 of 1994 passed by the Special Judge for ACB cases, City Civil Court, Hyderabad whereunder he convicted the Accused Officer (AO) for the charges under Sections 7 and 13(1)(d)(i) and (ii) r/w 13(2) of Prevention of Corruption Act, 1988 (for short P.C. Act) and sentenced him to suffer RI for one year and pay fine of Rs.1,000/ - in default to undergo SI for three months on two counts for the offences under Sections 7 and 13 (1)(d) of PC Act.

(2.) THE factual matrix of the case, which led to file the instant appeal, can be stated thus:

(3.) HEARD arguments of Sri C.Nageswara Rao, learned counsel for appellant and Sri M.B.Thimma Reddy, learned Special Public Prosecutor (Spl.P.P.) for ACB cases.