VEMULAKONDA ANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed against the judgment and sentence passed in C.C.No.61 of 1988 on the file of Additional Chief Judge-cum-Principal Special Judge for SPE & ACB cases, City Civil Court, Hyderabad. The brief allegations in the charge sheet are as follows :- The Inspector of Police, A.C.B., Vijayawada Range filed a charge sheet against the sole accused, for an offence punishable under section 5 (2) r/w. Section 5(1)(e) of the Prevention of Corruption Act. The accused while working as Assistant Manager (Technical), A.P. State Civil Supplies Corporation, Vijag, being a public servant, acquired total assets valued at Rs. 14,10,617.00 during the check period between 2-1-76 to 4-3-87. The total income during the said period from all known sources of income was Rs. 14,22,145.00. During the said period, his total expenditure comes to Rs. 8,08,426-15ps. Therefore, he is in possession of the disproportionate assets whether in his name or in the name of his dependents, to the value of Rs. 7,96,897-65 ps. as on 4-3-1987. The accused was not able to account satisfactorily these disproportionate assets. Therefore, he is liable for the offence punishable under Section 5(2) r/w. 5(1)(e) of the P.C. Act.

(2.) The learned Special Judge framed a charge under Section 5(2) r/w. 5(1)(e) of the Act. When read over, the accused denied the charge and claimed to be tried.

(3.) The prosecution examined 24 witnesses and marked Exs. P-1 to P-33.