G. GNANESHWAR Vs. STATE OF A. P.

JUDGEMENT

(1.) Feeling aggrieved by the judgment, dated 25.04.2007, passed by the learned Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, in Calendar Case No.26 of 2003, Accused Officer preferred the present appeal.

(2.) Vide the aforesaid judgment, the trial Court found the Accused Officer guilty of the charges under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and accordingly convicted him of the said charges. The trial Court sentenced the Accused Officer to undergo rigorous imprisonment for six (06) months and to pay a fine of Rs.500/- (Rupees five hundred only) and in default to undergo simple imprisonment for one (01) month for the charge under Section 7 of the Act. The trial Court also sentenced the Accused Officer to undergo rigorous imprisonment for one (01) year and to pay a fine of Rs.500/- (Rupees five hundred only) and in default to undergo simple imprisonment for one (01) month for the charge under Section 13 (1) (d) read with 13 (2) of the Act. The trial Court ordered to run both the sentences of imprisonment concurrently.

(3.) The case of the prosecution is that the Accused Officer was working as Junior Lineman in the office of APCPDCL, Distribution - XI, Chatrinaka, Hyderabad, at the relevant point of time. The Accused Officer abusing his official position as a public servant, demanded and accepted a sum of Rs.500/- as illegal gratification other than legal remuneration from PW.1 - de facto complainant for providing new electricity service connection to the house of son of PW.1 viz., PW.2 on 13.06.2002.