V. VENKATASWAMY Vs. THE STATE ACB

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the Accused Officer (AO) aggrieved by the judgment dated 27.03.2006 in C.C. No. 18 of 2002 passed by learned Principal Special Judge for SPE & ACB Cases, Hyderabad convicting him for the offences under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 (for short P.C Act) and sentencing him to undergo R.I for a period of one year and to pay a fine of Rs. 1,000/ - and in default to suffer S.I for three months on first count and to undergo R.I for a period of two years and to pay a fine of Rs. 2,000/ - and in default to suffer S.I for six months on second count with a direction that the substantive sentences of imprisonment under both counts shall run concurrently.

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

(3.) CRITICISING the judgment of the trial Court, learned counsel for appellant/AO argued thus: