NELAKURTHI KRISHNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/Accused officer challenging the conviction recorded by the Prl.Special Judge for SPE and ACB Cases in CC.No.32 of 2004, dt.24/3/2008, convicting the Accused Officer under Sec. 13(1)(e) punishable under Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') for being in possession of disproportionate assets of Rs.5,03,971.00.

(2.) Briefly, the case of the prosecution is that the appellant joined in government service on 11/4/1985 as Reserve Sub Inspector, Warangal range. Thereafter, he worked at different places till 26/2/1999 till his suspension from service. However, ACB conducted search on 29/1/2002 on the information that the appellant possessed assets disproportionate to his known source of income.

(3.) Having registered the crime, investigation was conducted and the ACB found that the appellant had acquired assets to an extent of Rs.14,21,329.00. The income was arrived at Rs.9,38,585.00 and the expenditure was calculated at Rs.3,13,585.65 ps. According to the investigation the appellant was found to be in possession of assets to an extent of Rs.7,96,329.70.