K P PULLAIAH Vs. STATE OF A P

JUDGEMENT

(1.) These appeals have been preferred by A.1 and A.2 respectively in C.C. No.9 of 1995 on the file of the Special Judge for SPE and ACB Cases, Nellore. They were tried for the offences under Sections 7, 11 and 13(l)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act'). Both the appellants were convicted for the offence under Section 7 of the Act and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- in default, to undergo simple imprisonment for two months each, and they were acquitted for the offences under Sections 11 and 13(l)(d) read with Section 13(2) of the Act. The appellants aggrieved by the conviction and sentence imposed by the Special Judge through the judgment dated 28.6.1999 preferred these appeals separately challenging the validity and legality of the convictions and sentences imposed against them.

(2.) Since both the appeals arose out of the same judgment, they are clubbed and this common judgment is being delivered.

(3.) The appellants are described as A.1 and A.2 in this judgment for the purpose of convenience.