NEELAKANTI GUNAKER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition is filed by the appellant/A2 under Section 389 Cr.P.C. seeking stay of conviction passed by the II Additional Special Judge for CBI cases, Visakhapatnam in his judgment dated 30-04-2013 in C.C.No.6 of 2007 convicting him and A1 for the offences under Sections 120B, 384 IPC and Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (for short "PC Act").

(2.) A1 is the Assistant Labour Commissioner (Central), Hyderabad and appellant/A2 is the Labour Enforcement Officer (Central), Rajahmundry.

(3.) While so, the instant petition is filed seeking stay of conviction on the following grounds.