GULAM RASOOL KAHN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Appeal is preferred by the Accused Officer (AO) aggrieved by the judgment dated 07.03.2006 in C.C.No.16 of 2000 passed by learned Principal Special Judge for SPE and 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 SI for three months 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) r/w 13(2) 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 V.Shyam Sunder Murthy, learned counsel for appellant/AO and Sri R.Ramachandra Reddy, learned Special Public Prosecutor (Spl.P.P.) for ACB cases. The point for determination in this appeal is: