YENETI APPARAO Vs. STATE OF A P

JUDGEMENT

(1.) These appeals are preferred by the appellants - A-1 and A-2 respectively against the judgment dated 27-07-2001 passed in C.C.No.13 of 1996 by the Special Judge for SPE and ACB cases, Vijayawada, wherein A-1 was convicted and sentenced to undergo simple imprisonment for one year and also to pay a fine of Rs. 1,000/- in default to suffer simple imprisonment for three months, under two counts, i.e., for the offence under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for short, 'the Act'), while A-2 was convicted and sentenced to undergo simple imprisonment for one year and also to pay a fine of Rs.1,000/- in default to suffer simple imprisonment for three months, under two counts, i.e., for the offence under Sections 13(2) read with 13(1)(d) of the Act and Section 12 read with 15 of the Act.

(2.) As both the appeals arise out of the same judgment and the point involved is the same, this Court has taken up the matters together and is disposing of the said appeals by this common judgment.

(3.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed in the trial Court.