NAGABANDI BABY MARESWARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant was convicted for the offence under Sec. 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for a period of six months and one year respectively vide judgment in C.C.No.54 of 2004 dtd. 31/3/2008 passed by the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad.

(2.) Briefly, the case of defacto complainant is that her property situated at Kamaypally village was given on rent to B.C Welfare Office, Khammam for running hostel in it. The rent was fixed at Rs.1,073.00 per month. Later, on an application made, the rent was enhanced to Rs.1,575.00 per month. The rent was being paid through Demand Draft. For the months of May, June and July, 2003, the rent was due. P.W.1 met the appellant and asked to pay three months rent. Then the appellant demanded bribe of Rs.500.00 on 10/11/2003 for handing over the Demand Draft that was issued on 8/10/2003. The demand was repeated on 11/10/2003, 14/10/2003 and 20/10/2003. On the said three days, the husband of P.W.1 met the appellant.

(3.) On 23/10/2003, P.W.1 and her husband went to the ACB office and gave Ex.P1 written complaint. Having received the complaint, P.W.1 and her husband were asked to come on 28/10/2003 with the proposed bribe amount, on which date trap would be arranged.