P.DEVENDRA PRAKASH Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant is questioning his conviction for the offence under Sec. 13(1)(e) of Prevention of Corruption Act, 1988 and sentenced to rigorous imprisonment of one year and fine of Rs.1,000.00 vide judgment in CC No.49 of 2003 dtd. 3/4/2008 passed by the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad.

(2.) In all, learned Special Judge found that an amount of Rs.2,40,025.00 worth assets were disproportionate to his known source of income.

(3.) The ACB, having conducted raid in the premises of the appellant, charge sheeted the appellant for being in possession of Rs.10,56,770.00 assets disproportionate to his known source of income during the cheque period 27/1/1976 to 7/2/1988. According to the ACB, the income of the appellant was Rs.17,88,176.00 and the expenditure was Rs.15,69,449.00. However, the assets stood at Rs.10,56, 770.00. Accordingly, the disproportion of assets was arrived at Rs.8,38,043.00.