N.HANUMANTHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since both these appeals arise out of judgment in C.C.No.10 of 2004 preferred by the Accused Officers 1 and 2, they are being heard together and disposed off by way of this Common Judgment.

(2.) Criminal Appeal No.1035 of 2008 is preferred by the Accused Officer No.2 and Criminal Appeal No.1036 of 2008 is preferred by the Accused Officer No.1. For the sake of convenience, parties herein after will be referred to as arrayed in the Calendar Case.

(3.) The AOs. 1 and 2 were convicted for the offence under Sec. 7 of Prevention of Corruption Act and sentenced to undergo rigorous imprisonment for one year each and to pay fine of Rs.1,000.00, in default to pay fine amount, to undergo Simple Imprisonment for three months and also sentenced to undergo rigorous imprisonment for one year each for the charge under Sec. 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988, and also to pay fine of Rs.1,000.00 each and in default, to undergo Simple Imprisonment for a period of three months vide judgment in C.C.No.10 of 2004 dtd. 5/8/2008, passed by the Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad. Aggrieved by the same, present appeal is filed.