KOLLAPU PAPARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the Accused Officer (A.O. aggrieved by the judgment dated 28.12.2005 in C.C.No.5 of 1999 passed by the learned Special Judge for ACB cases, Visakhapatnam whereby and whereunder the AO was convicted for the offences under Sections 467, 471, 477 -A of I.P.C and 13 (1.(c. and (d. r/w 13(2. of Prevention of Corruption Act, 1988 (for short ''P.C. Act ''..

(2.) PENDING appeal A.O died and as per orders in Crl.A.M.P.No.143 of 2007 dated 01.02.2007, Smt.Kollapu Meri Lalitha Bai wife of A.O was permitted to come on record to prosecute the appeal.

(3.) HEARD arguments of Sri A.Hari Prasad Reddy, learned counsel for Smt.D.Sangeetha Reddy, learned counsel for appellant/A.O and Sri M.B. Thimma Reddy, learned Special Public Prosecutor for A.C.B (Spl.P.P...