R.RAJARAMKAR ATUL KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. P.Bhakthavatsal, learned counsel for petitioner, learned Government Pleader for respondent No.1, and learned standing counsel for respondent No.2.

(2.) This writ petition is filed aggrieved by the order of dismissal from service dated 28.05.2020, impugned in this writ petition, on the ground that petitioner was convicted by the Special Judge for SPE & ACB Cases at Karimnagar in CC No.108 of 2015 dated 27.09.2018.

(3.) Aggrieved by the conviction and sentence, petitioner preferred Criminal Appeal No.2724 of 2018. In I.A.No.1 of 2018 in Crl.A.No.2724 of 2018, by order dated 23.10.2018, this Court granted suspension of sentence only. Prima facie, from the judgment of the lower Court, it is seen that on the allegation of demand and acceptance of bribe to do official favour, petitioner was found guilty for the offences punishable under Section 7 and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988, read with Section 34 of the Indian Penal Code and convicted under Section 248(2) of Cr.P.C., and sentenced him to suffer Rigorous Imprisonment for two years and further ordered to pay fine of Rs.5,000/- (Rupees five thousand only).