K. RAMESH GAUD Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These two appeals are being disposed of by this mmon judgment since Criminal Appeal No.490 of 2016 filed by Accused No.1 and Criminal Appeal No.503 of 2016 filed by Accused No.2 are directed against the very same judgment of the learned Principal Special Judge for SPE and ACB Cases-cum-IV-Additional Chief Judge, CCC, Hyderabad, in C.C.No.58 of 2007 dtd. 1/6/2016, whereby the appellants-A1 and A-2 were convicted of the offences punishable under Ss. 7 and 13 (2) read with Sec. 13 (1) (d) of the Prevention of Corruption Act, 1988 (for short "the Act") and were sentenced to undergo rigorous imprisonment for six months each and to pay a fine of Rs.2,000.00 each, in default, to suffer simple imprisonment for three months each for the offence punishable under Sec. 7 of the Act and they were also sentenced to undergo rigorous imprisonment for one year each and to pay a fine of Rs.2,000.00 each, in default, to suffer simple imprisonment for three months each for the offence punishable under Sec. 13 (2) read with Sec. 13 (1) (d) of the Act. The sentences imposed under both the counts were directed to be run concurrently.

(2.) For the sake of convenience, the parties hereinafter referred to as they were arrayed in the trial Court.

(3.) The case of the prosecution, in brief, is as under: