G.RAMULU Vs. STATE OF A.P.

JUDGEMENT

(1.) As these appeals are arising out of the common judgment in C.C.No.3 of 2009 dtd. 20/8/2013 convicting both accused Nos.1 and 2 for the offences under Ss. 7 and 13(2) read with Sec. 13(1)(d) of Prevention of Corruption Act, 1988 (for short, 'P.C. Act'), they are disposed together by this common judgment.

(2.) Criminal Appeal No.750 of 2013 is filed by the appellant/accused No.1 aggrieved by the conviction and sentence recorded by the III Additional Special Judge for CBI Cases, Hyderabad in C.C.No.3 of 2009 dtd. 20/8/2013 in convicting and sentencing him to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000.00 in default to suffer simple imprisonment for three months for the charge under Sec. 7 of P.C. Act and to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000.00 in default to suffer simple imprisonment for three months for the charge under Sec. 13(2) read with 13(1)(d) of P.C. Act and wherein both the sentences are directed to run concurrently.

(3.) Criminal Appeal No.702 of 2013 is filed by the accused No.2 aggrieved by the conviction and sentence recorded by the III Additional Special Judge for CBI Cases, Hyderabad in C.C.No.3 of 2009 dtd. 20/8/2013 in convicting and sentencing him to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000.00 in default to suffer simple imprisonment for three months for the charge under Sec. 7 of P.C. Act and to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000.00 in default to suffer simple imprisonment for three months for the charge under Sec. 13(2) read with 13(1)(d) of P.C. Act wherein also both the sentences are directed to run concurrently.