E. RAMA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant aggrieved by the conviction recorded by the I Additional Special Judge for SPE and ACB Cases, City Civil Court at Hyderabad for the offences under Ss. 7 and Sec. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act of 1988") and sentenced to undergo rigorous imprisonment for a period of one year under both counts vide judgment in CC No.28 of 2008 dtd. 31/5/2013, the present appeal is filed.

(2.) P.W.1 defacto complainant approached the ACB and filed Ex.P1 complaint, alleging that he was a contractor in the Water Works Department. He did leakage maintenance and chowkage of walls in Jeedimetla Sec. , which works were within the control of the appellant. As and when works were entrusted by the appellant, the works used to be taken up and completed. After execution of the work, the appellant used to give permission letter and send the same to D.G.M and G.M. After that it would be sanctioned by the General Manager. After obtaining such sanction from the GM, estimate of the work would be prepared and details would be entered in the measurements book. Total eight works were entrusted by the appellant in the year 2006 and completed by PW1. In December, 2006, P.W.1 met the appellant and requested to record his work in the M Book of all the 8 works for claiming amount and preparation of bills. On 26/12/2006, the appellant demanded Rs.20,000.00 for preparing estimates and bills. However, on repeated requests, bribe amount was reduced to Rs.16,000.00 on 27/12/2006.

(3.) P.W.1 approached the DSP, ACB on 2/1/2007 and filed complaint Ex.P1. The DSP/P.W.7 asked P.W1 to come to the office on 3/1/2007 at 6.00 a.m on which date trap was arranged.