J. VARA PRASAD Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant/accused officer, questioning the conviction recorded by the Principal Special Judge for SPE & ACB Cases, Hyderabad, in C.C.No.39 of 2001, dtd. 9/3/2007, for the offence under Ss. 7 and 13(1)(d) of the prevention of Corruption Act and sentenced to undergo one year Rigorous Imprisonment under both counts.

(2.) The appellant/accused officer was entrapped while demanding and accepting an amount of Rs.20,000.00 towards bribe for not taking any coercive steps against PW1.

(3.) Heard both sides on facts and law.