(1.) Feeling aggrieved by the judgment, dated 02.05.2006, passed by the learned Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, in Calendar Case No.2 of 2001, wherein and whereby, the appellant - Accused Officer was found 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 convicted him of the said charges, he preferred the present appeal. Vide the said judgment, the trial Court sentenced the Accused Officer to undergo rigorous imprisonment for a period of one (01) year and to pay a fine of Rs.1000/- (Rupees one thousand only) and in default to undergo simple imprisonment for a period of one (01) month under each count. Both the sentences of imprisonment were ordered to run concurrently.
(2.) The facts of the case are as under:
(3.) Accused Officer - Mr. D. Pullaiah worked as Junior Assistant in the Office of the Mandal Revenue Officer (MRO), Mallial Mandal, Karimnagar District at the relevant point of time.