KALICHETI GOPALA REDDY Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 30.12.2005 in C.C. No. 19 of 2000 passed by the learned Special Judge for SPE and ACB cases, Nellore, convicting AO 1 for the offences under Sections 7, 13(2) r/w 13(1)(d) of Prevention of Corruption Act (for short 'PC Act') and sentencing him to suffer RI for six months and pay fine of Rs. 1,000/ - and in default of payment of fine to suffer SI for one month on first count and also sentencing him to under go RI for one year and pay fine of Rs. 2,000/ - and in default of payment of fine to suffer SI for two months on second count, AO 1 preferred the instant Criminal Appeal.

(2.) THE factual matrix of the case which led to file the present appeal is thus: