C.BALA MALLESHWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Appeals are filed aggrieved by the conviction recorded by the Principal Special Judge for SPE and ACB Cases, City Civil Court at Hyderabad vide judgment in C.C.No.17 of 2000 dtd. 15/6/2007 for the offences punishable under Ss. 13(1)(c ) r/w 13(2) Sec. 13(1)(d)(i) and (ii) r/w 13 (2) of the Prevention of Corruption Act, under Sec. 409 r/w 120-B IPC and Sec. 477A r/w Sec. 120-B IPC.

(2.) A4 (Syed Anwar Hussain, Senior Assistant) filed Criminal Appeal No.789 of 2007, A5 (V.Satyanarayana, Assistant Director) and A7 (M.Hari Narayana) filed Criminal Appeal No.850 of 2007, A9 (C.Bala Malleswara Rao, Chief Process Operator) filed Criminal Appeal No.729 of 2007, A10 (G.Chandrasekhar, Compositor) filed Criminal Appeal No.737 of 2007 and A11(K.L.Rama Rao, Machine Man) filed Criminal Appeal No.828 of 2007.

(3.) A1 (A.K.Gopalan, former Director, Osmania University) filed Crl.A.No.1114 of 2010 and the said appeal is decided separately as A1 was tried separately by trial Court.