(1.) The appellant was convicted for the offence under Ss. 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act for demanding and accepting an amount of Rs.1,000.00 from P.W.1/defacto complainant, vide judgment in C.C.No.91 of 2010 dtd. 16/12/2011 passed by the II Additional Special Judge for SPE & ACB Cases, Hyderabad.
(2.) According to the prosecution case, the amount of Rs.1,000.00 was demanded for processing the application of P.W.1 for the purpose of licence to run a fertilizer shop. According to P.W.1, he was having a valid licence to run the shop till 2006. Later, when he approached the appellant for renewal of the licence, the appellant demanded Rs.5,000.00. Though, challans were paid for running the shop, the licence was not renewed. On 20/9/2006, the appellant went to the shop and locked the shop on the ground that he was not holding a valid licence, though P.W.1 showed challans that were paid by him.
(3.) The appellant allegedly demanded Rs.3,000.00 bribe for handing back the keys. Two days thereafter, P.W.1 went to the office of the appellant and requested the appellant to return the keys of his shop and promised to pay the bribe amount. Appellant stated that P.W.1 should pay the challan and also pay the bribe amount. Further, the filled in application should be given. On the assurance of P.W.1 that bribe would be paid, keys were returned to P.W.1. On 3/10/2006, P.W.1 paid the challans and approached the appellant on 6/10/2006 with application. The appellant demanded Rs.3,000.00. However, P.W.1 informed that he was ready to pay Rs.1,000.00 and handed over the application form and challan.