GADDAM MUTYALA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The first accused in CC No.7 of 1997, on the file of the Special Judge for ACB Cases, Visakhapatnam, is the appellant in Crl.A. No.1510 of 2001 and the second accused in the said case is the appellant in Crl.A. No.1500 of 2001, and as they filed these two appeals against the same judgment, they are taken up together and disposed of by this common judgment.

(2.) The appellants were tried for the alleged offences punishable under Sections 7 and 13(2) read with Section 13(l)(d) of the Prevention of Corruption Act, 1988 (for brevity 'the Act') and Section 120-B IPC. On trial, the learned Special Judge, having found them guilty of the said offences, sentenced them to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.2,000/- each for the offences punishable under Section 120-B IPC and Section 7 of the Act and further sentenced them to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.3,000/- each for the offence punishable under Section 13(2) read with Section 13(1)(d) of the Act. The Court below, while awarding the said sentences, observed that the sentences of imprisonment shall run concurrently. As against the said judgment, these appeals are preferred.

(3.) The charges framed against the appellants are as follows: