P.KRISHNA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant/Accused officer filed the appeal questioning the conviction and sentence recorded by the I Additional Special Judge for SPE and ACB Cases-cum-V Additional Chief Judge, City Civil Court, Hyderabad, in CC.No.67 of 2013, dtd. 6/5/2016, for the offences punishable under Ss. 7 and 13(1)(d) r/w.13(2) of the Prevention of Corruption Act, 1988.

(2.) Heard Sri Badeti Venkat Ratnam, learned counsel for the appellant and learned Special Public Prosecutor for the respondent State.

(3.) PW.1 is the defacto complainant. He filed complaint with the ACB on 14/3/2013 at 2.00 p.m. According to PW.1, on 23/2/2013, his wife attempted suicide by consuming poison. She was joined in the hospital and the mother-in-law of PW.1 gave a report against him and his family. After discharge of the wife from the hospital, she started staying with PW.1. Five days after discharge, PW.1 went and met the S.I of Police-Krishna Murthy/Appellant in Kodair Police Station. PW.1 informed the appellant that one Kumaraiah and Niranjan were responsible for the attempt of suicide of his wife. However, the appellant informed that case was registered and PW.1 and his family members will be sent to jail. PW.1, then requested to drop the case. The appellant demanded Rs.15,000.00 for dropping the case, however, reduced the amount of bribe to Rs.10,000.00 and further threatened that if the bribe amount was not paid, PW.1 and his family members would be sent to jail. The said demand was complained to the ACB Inspector. The S.I of ACB-PW.7 drafted the complaint to the dictation of PW.1. Then the DSP-PW.8 asked PW.1 to come back on 16/3/2013 at 9.00 a.m. along with the bribe amount, on which date the trap would be arranged after enquiry.