N KISHAN RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The accused/appellant was prosecuted in the Court of Special Judge for C.B.I. Cases, Hyderabad in C.C.No.7/1993 for the offences punishable under Sections 409 and 477-A of the Indian Penal Code and Section 5(l)(c) and (d) read with Section 5(2) of Prevention of Corruption Act, 1947.

(2.) On evidence, the learned Judge found the appellant/accused guilty and convicted and sentenced him to suffer rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/-, in default, to undergo simple imprisonment for a further period of one month for the offence punishable under Section 409 I.P.C. and Section 5(1) (c) and (d) read with Section 5 (2) of the Prevention of Corruption Act, 1947 and also to suffer rigorous imprisonment for a period of one year for the offence punishable under Section 477-A I.P.C. The substantive sentences were made to run concurrently and the total fine imposed on the accused/appellant was to the extent of Rs. 500/-

(3.) Against the aforesaid order of conviction and sentence, the accused/appellant approached this Court in appeal on the grounds stated in the memorandum of appeal.