Y. RAMACHANDRAPPA Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No.123 of 2008 is preferred by the appellant/Accused No.1, challenging the judgment dtd. 18/1/2008 in C.C. No.4 of 2004 on the file of the learned Special Judge for SPE and ACB Cases, City Civil Courts at Hyderabad. The appellant was convicted for the offence under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Act, of the Prevention of Corruption Act, 1988 (for short, "the P.C.Act") and sentenced to undergo rigorous imprisonment for a period of one (1) year each and to pay a fine of Rs.2,000.00 (Rupees Two Thousand only) each, in default of payment of fine, to undergo simple imprisonment for a period of six (6) months each, for the offence U/secs.7 and 13 (1)(d) r/w.13(2) of the P.C. Act, 1988.

(2.) Criminal Appeal No.124 of 2008 is preferred by the appellant/Accused No.2, challenging the judgment dtd. 18/1/2008 in C.C. No.4 of 2004 on the file of the learned Special Judge for SPE and ACB Cases, City Civil Courts at Hyderabad. The appellant was convicted for the offence U/s.12 of the Prevention of Corruption Act, 1988 (for short, "the P.C.Act") and sentenced to undergo rigorous imprisonment for a period of six (6) months and to pay a fine of Rs.500.00 (Rupees Five Hundred only), in default of payment of fine, to undergo simple imprisonment for a period of three (3) months.

(3.) The case of the prosecution is that A-1 worked as Government servant at relevant point in time. He worked as Stockiest at Mandal Level Stock Point, Gorantla, Ananthapur District, for supply of essential commodities to various fair price shops located in Gorantla and Chilamathur Mandals of Ananthapur District. A-2 is a private person.