P.RAMA KRISHNA RAO Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved by the judgment in C.C.No.2 of 2002 dt.27-08-2007 passed by the Special Judge for C.B.I. Cases, Hyderabad, A-2 preferred Crl.A.No.1120 of 2007 and A-4 preferred Crl.A.No.1130 of 2007.

(2.) Vide aforesaid judgment, A-2 was sentenced to undergo Rigorous Imprisonment for a period of five years and fine of Rs.5000/- and in default, to undergo Simple Imprisonment for six months for the charge under Section 120-B IPC. A-2 was further sentenced to undergo Rigorous Imprisonment for a period of five years and a fine of Rs.5,000/-, in default, to undergo Simple Imprisonment for six months for the charge under Section 420 IPC.

(3.) A-4 was sentenced to undergo Rigorous Imprisonment for a period or four years and fine of Rs.5,000/-, in default, to undergo Simple Imprisonment for six months for the charge under Section 120-B IPC. A-4 was further sentenced to undergo Rigorous Imprisonment for a period of four years and fine of Rs.5,000/-, in default, to undergo Simple Imprisonment for six months for the charge under Section 420 IPC.