RANGHOTHAN RAO Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is preferred by the accused officer (hereinafter referred to as 'the appellant') in C.C. No.23 of 1992 on the file of the Additional Special Judge for SPE & ACB Cases-cum-Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The appellant worked as a Village Assistant of Yacharam Mandal of Ranga Reddy District. He was convicted for the offence punishable under Section 7 and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs.500/- on each count and in default to suffer simple imprisonment for two months for allegedly demanding and accepting Rs.300/- as illegal gratification for doing an official favour to the complainant-P. W. 1. The appellant being aggrieved by the judgment of the trial Court dated 19-9-1997 preferred this appeal challenging its validity and legality.

(3.) The case of the prosecution leading to the conviction of the appellant is briefly as follows: