NALLAGATLA KRISHNA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) Aggrieved by the impugned judgment for conviction and sentence passed against the sole accused in C.C.No.17 of 2006 on the file of the Court of Special Judge for SPE & ACB Cases, Vijayawada, for the offences under Ss. 7 & 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988[In short, PC Act] under Sec. 248(2) of the Code of Criminal Procedure,1973[In short, Code] wherein he was sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs.1,000.00 (Rupees one thousand only) in default to suffer simple imprisonment for three months for the offence under Sec. 7 of the Act and further sentenced to undergo simple imprisonment for one year and to pay a fine of Rs.1,000.00 (Rupees one thousand only) in default to suffer simple imprisonment for three months for the offence under Sec. 13(1)(d) read with Sec. 13(2) of the Act and directed to run both the sentences concurrently, the Accused preferred the present Appeal.

(2.) The appellant and the respondent herein were the accused and the State represented by the Range Inspector-III, Anti Corruption Bureau (ACB), Vijayawada, respectively before the trial Court. During the pendency of the appeal, the accused died. His legal representatives,who are his wife and daughter, came on record to pursue the appeal.

(3.) The case of the prosecution in brief is as follows: