T. V. RAMA SARMA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by the Appellant/Accused Officer No.1 aggrieved by the conviction recorded by the Principal Special Judge (SPE and ACB) cases at Hyderabad, dtd. 15/5/2007 in C.C.No.3 of 2003, for the offences punishable under Ss. 7 and 13(1)(d) r/w.13(2) of the Prevention of Corruption Act,1988, and sentence of Rigorous Imprisonment for a period of six months for the charge under Sec. 7 of the Act and a fine of Rs.1,000.00; and to undergo Rigorous Imprisonment for a period of one year for the charge under Sec. 13(1)(d) of the Act and to pay a fine of Rs.1,000.00. Both the substantive sentences of imprisonment, should run concurrently.

(2.) Heard learned counsel for the appellant/A.O.1 and learned Standing Counsel for ACB.

(3.) The appellant/Accused Officer was convicted for demanding and accepting bribe of Rs.1,500.00 from PW1 as 'mamool'.