JUNNADA RAMMOHANA RAO Vs. STATE OF A P

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 27.03.2008 in C.C.No.28 of 2002 passed by the learned Special Judge for ACB cases -cum -III Additional District and Sessions Judge, Visakhapatnam convicting the Accused Officer (AO) of the charge under Section 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 (for short "PC Act") and sentencing him to undergo RI for one year and pay fine of Rs.1,000/ - and in default to pay fine amount to suffer SI for a period of two months, AO Junnada Rammohana Rao filed Criminal Appeal No.501 of 2008. Whereas State preferred Criminal Appeal No.1194 of 2008 against his acquittal under Section 7 of PC Act.

(2.) THE facts which led to file these Criminal Appeals, can be stated thus:

(3.) HEARD arguments of Sri A.Hari Prasad Reddy, learned counsel representing for Smt. D. Sangeetha Reddy, learned counsel for appellant/AO in Crl.A.No.501 of 2008 and respondent in Crl.A.No.1194 of 2009 and Sri M.B.Thimma Reddy, learned Special Public Prosecutor (Spl.P.P) for ACB cases.