K.OBI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri O.Kailashnath Reddy, learned counsel for the appellant and Sri S.Syam Sunder Rao, learned Special Public Prosecutor-cum-Standing Counsel representing the respondent/ACB.

(2.) The appeal is preferred by the convict/accused, challenging the judgment dtd. 19/10/2006 delivered by the Additional Special Judge for SPE & ACB Cases at Hyderabad, in C.C.No.13/1997.

(3.) The appellant is the accused in the case. The Special Judge convicted the appellant for the offence U/secs.13(1)(e)r/w.13(2) of the P.C.Act, 1988 and sentenced him to suffer rigorous imprisonment for a period of two (02) years and to pay a fine of Rs.10,000.00 (Rupees Ten Thousand only), in default, to suffer simple imprisonment for a period of six (06) months for the above offence.