PADAVALA SUBBA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Appeal is preferred by the appellant U/s.374(2) of Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.) to set aside the judgment dtd. 26/3/2007 passed in C.C.No.8/2004 on the file of Special Judge for SPE & ACB Cases, Vijayawada.

(2.) Heard Sri A.Hariprasad Reddy, learned counsel for the Appellant and Sri S.Syam Sunder Rao, learned Special Public Prosecutor-cum-Standing Counsel for ACB representing the State/respondent.

(3.) The appeal is preferred by the appellant/convict challenging the judgment dtd. 26/3/2007 on the file of Special Judge for SPE & ACB Cases, Vijayawada. The appellant/convict was convicted for the offence punishable U/secs.7 and 13 (1)(d) r/w. Sec. 13(2) of the Prevention of Corruption Act, 1988 (for brevity, the "P.C. Act"). The appellant was sentenced to suffer rigorous imprisonment for a period of two (02) years and to pay a fine of Rs.5,000.00 (Rupees Five Thousand only), and in default of payment of fine, to undergo simple imprisonment for a period of three (03) months for the offence punishable U/s.7 of P.C.Act. The appellant was further sentenced to suffer rigorous imprisonment for a period of two (02) years and to pay a fine of Rs.5,000.00 (Rupees Five Thousand only), and in default of payment of fine, to undergo simple imprisonment for a period of three (03) months for the offence punishable U/s.13(1)9d) r/w.13(2) of P.C.Act. Both the sentences shall run concurrently.