K GIRI Vs. STATE ACB HYDERABAD RANGE

JUDGEMENT

(1.) APPELLANT and another were tried as A-1 and A-2 respectively in c. C. No. 13 of 1999 on the file of the Court of the Additional Special Judge for SPE and acb cases-cum-V Additional Chief Judge, city Civil Court, Hyderabad, for the offences punishable under Sections 7, 13 (1) (d) read with Section 13 (2) of the Prevention of corruption Act 1988 (for short, 'the Act')and also for the offence under Section 12 of the Act read with Section 34 of the indian Penal Code, 1860. During trial, on behalf of prosecution PWs. 1 to 10 were examined and Exs. P1 to P15 and M. Os. 1 to 7 were marked. On an analysis of the entire evidence, learned Additional Special judge while acquitting A-2 of the charge under Section 12 of the Act read with 34 of ipc, found A-l guilty of the offences under sections 7 and 13 (1) (d) read with Section 13 (2) of the Act and accordingly convicted and sentenced A-l to undergo rigorous imprisonment for a period of two years and also to pay a fine of Rs. 2,000/- on each count, in default, to suffer simple imprisonment for five months. Assailing the said judgment dated 10. 6. 2002 A-1 preferred this appeal.

(2.) THE case of the prosecution as culled out from the prosecution witnesses, in brief, is as follows:

(3.) HEARD Sri C. Praveen Kumar, learned Counsel appearing for the appellant and Sri V. Ravi Kiran Rao, learned Special public Prosecutor for Anti Corruption bureau.