R. MAHENDER Vs. STATE OF A.P. ACB

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') by the appellant/Accused Officer aggrieved by the judgment dtd. 9/4/2007 passed in C.C.No.7 of 2002 on the file of the Principal Special Judge for ACB Cases at Hyderabad, whereby he was convicted for the offence under Sec. 7 of the Prevention of Corruption Act, 1988 (for short, 'the Act') and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.2,000.00, in default of payment of fine, he shall undergo simple imprisonment for one month and further sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.2,000.00, in default of payment of fine, he shall undergo simple imprisonment for one month under Sec. 13(2) read with 13(1)(d) of the Act.

(2.) The case of the prosecution in nutshell :

(3.) Heard Mr. P. Nageshwar Rao, learned Senior Counsel, representing Ms. P. Naga Deepika, learned counsel for the appellant, and Mr. T. Bala Mohan Reddy, learned Special Public Prosecutor for ACB appearing for the respondent State.