NAVARATHAN SINGH Vs. STATE OF A P

JUDGEMENT

(1.) This Appeal is preferred by the accused against the Judgment in C.C.No. 11 of 1998 on the file of the Principal Special Judge for SPE & ACB Cases, Hyderabad.

(2.) The appellant was charge-sheeted for the offences under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (For short 'the Act') for allegedly demanding and accepting Rs. 750/- in pursuance of the earlier demand for doing official favour of giving proper treatment to the daughter of the complainant.

(3.) The appellant denied the charges and claimed for trial. The prosecution, in order to prove the guilt of the appellant, examined PWs.1 to 9 and marked Exs.P-1 to P-10and M.Os.1 to 6. No witness was examined on defence side and marked Ex.D-1 a portion marked from 161 Cr.P.C. Statement of P.W.4. The lower Court, after considering the oral and documentary evidence, found the appellant guilty of all the charges and convicted him for the offence under Sec. 7 of the Act and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/- in default to suffer rigorous imprisonment for one month. He was also convicted for the offence under Sec. 13(1)(d) read with 13 (2) of the Act and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/- in default to suffer rigorous imprisonment for one month. The sentences of imprisonment were directed to run concurrently. The appellant, being aggrieved by the Judgment of the lower Court, dated 17-07-2001, preferred the present Appeal challenging its validity and legality.