M.ADINARAYANA Vs. STATE

JUDGEMENT

(1.) Since both the appeals arise out of the same judgment dtd. 27/6/2007 in C.C.No.24 of 2002 passed by the learned Special Judge for SPE and ACB Cases, Nellore (for short, 'the learned Special Judge'), they are being disposed of, by this common judgment.

(2.) Criminal Appeal No.848 of 2007 has been preferred by AO1, and Criminal Appeal No. 862 of 2007 has been preferred by A2, in the aforesaid C.C.

(3.) Vide the impugned judgment, the learned Special Judge found AO.1 guilty of the offences under Ss. 7 and 13 (2) read with 13 (1) (d) of the Prevention of Corruption Act, 1988 (for short 'the Act') and found A.2 guilty of the offence under Sec. 12 of the Act, and accordingly convicted them of the respective offences. The learned Special Judge sentenced AO.1 to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for one month, for the offence punishable under Sec. 7 of the Act; sentenced AO.1 to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for a period of one month for the offence under Sec. 13 (2) read with 13 (1) (d) of the Act, and both the sentences were directed to run concurrently. The learned Special Judge sentenced A.2 to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for one month, for the offence under Sec. 12 of the Act.