(1.) Feeling aggrieved by the judgment dt.21-07-2006 in C.C.No.8 of 2001 passed by the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, the appellant preferred this Criminal Appeal.
(2.) Vide aforesaid judgment, the trial Court convicted the accused officer for the offences under Sections 7 and 13 (1) (d) read with Section 13 (2) of Prevention of Corruption Act, 1988 (herein after referred to 'the Act, 1988'). The trial Court sentenced the accused officer to undergo Rigorous Imprisonment for a period of one year and to pay fine of Rs.400/-, in default, to undergo Simple Imprisonment for one month for the offence punishable under Section 7 of the Act, 1988. The trial Court further sentenced the accused officer to undergo Rigorous Imprisonment for a period of one year and to pay fine of Rs.400/-, in default, to undergo Simple Imprisonment for one month for the offence punishable under Section 13 (1) (d) read with 13 (2) of the Act, 1988. It is further directed by the trial Court vide impugned judgment that both the sentences of imprisonment of accused officer shall run concurrently.
(3.) The facts leading to filing of the present appeal are as follows: