P. BHASKAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Disputing the validity and the legality of the judgment that is rendered by the Court of Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, in C.C.No.39 of 2002, dtd. 31/10/2007, which stood pending on the file of the said Court, the appellant, who is the accused in the said Calendar Case, is before this Court.

(2.) Having found the appellant (hereinafter be referred as "the accused" for convenience of discussion and proper understanding) guilty of the offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988, the learned judge of the trial Court sentenced him to undergo rigorous imprisonment for a period of six months and also to pay fine of Rs.500.00 and in default of payment of fine, to undergo simple imprisonment for 15 days. Also, having found the accused guilty of the offence under Sec. 13(1)(d) of the Prevention of Corruption Act, 1988, which is punishable under Sec. 13(2) of the said Act, the learned judge of the trial Court sentenced him to undergo rigorous imprisonment for a period of one year and also to pay fine of Rs.500.00 and in default of payment of fine, to undergo simple imprisonment for 15 days. It was ordered that both the sentences shall run concurrently.

(3.) Aggrieved by the above conclusions arrived at, the findings given and the punishment imposed by the learned judge of the trial Court, the accused approached this Court questioning the same.