M.JANARDHAN REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant/accused was convicted under Ss. 7 and 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and sentenced to undergo rigorous imprisonment for a period of one year under both counts vide judgment in C.C.No.4 of 2010, dtd. 31/3/2011 passed by the II Additional Special Judge for SPE and ACB Cases, Hyderabad. Aggrieved by the same, present appeal is filed.

(2.) During the pendency of the appeal, the appellant died. By order dtd. 4/4/2024 in I.A.No.2 of 2023, this Court permitted the legal heirs of the appellant to come on record.

(3.) Briefly, the case of the prosecution is that P.W.1 is a contractor with the R&B department, who completed four works during 2002-03 and submitted bills for the works. (1.) SR for Gajwel to Dhoulthabad road 21/2 to 22/5 km; (2.) SR for Vargal to Gajwel road 1/10 to 13/4 km; (3.) SR for Gajwel to Chegunta Road 19/0 to 21/0 km; and (4.) SR for SNT GJ Road 74/0 to 75/5 km, during 2002- 2003, to the Executive Engineer at R&B Siddipet (AO) for forwarding them to the Assistant Pay Accounts Officer (APAO) in Medak.