B YELLA SWAMY Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the Accused Officer (AO) aggrieved by the judgment dated 02.06.2005 in C.C.No.14 of 2000 passed by learned Principal Special Judge for SPE and ACB Cases -cum -IV Additional Chief Judge, City Civil Court, Hyderabad convicting him for the offences under Sections 7, 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 (for short "PC Act") and sentencing him to undergo R.I. for a period of one year and pay a fine of Rs.1,000/ - and in default to suffer S.I for three months for the offence under Section 7 of PC Act and also sentencing him to undergo R.I. for a period Two years and pay a fine of Rs.2,000/ - and in default to suffer S.I for six months for the offence under Section 13(1)(d) of PC Act. Both the sentences were directed to run concurrently.

(2.) THE factual matrix of the case is thus:

(3.) HEARD arguments of Sri P.Prabhakar Reddy, learned counsel for appellant/AO and Sri R.Ramachandra Reddy, learned Special Public Prosecutor (Spl.P.P.) for ACB cases.