BOLLINENI RAMANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenge in this criminal appeal filed under Sec. 374(2) Cr.P.C. was laid to the judgment dtd. 29/12/2017 passed in C.C.No.29 of 2008 on the file of the Court of the Principal Special Judge for SPE and ACB Cases-cum-IV Additional Chief Judge, City Civil Court, Hyderabad, whereunder the appellant herein was convicted and sentenced to suffer rigorous imprisonment for one year and also to pay fine of Rs.5,000.00 for the offence punishable under Sec. 7 of Prevention of Corruption Act, 1988 and was further sentenced to suffer rigorous imprisonment for one year and also to pay fine of Rs.5,000.00 for the offence punishable under Sec. 13 (1) (d) r/w 13 (2) of the Prevention of Corruption Act, 1988.

(2.) The factual matrix that led to the filing of this appeal is as follows:

(3.) On an analysis of the entire material both oral and documentary, the trial Court found the appellant guilty of the offences under Ss. 7, 13(1)(d) r/w 13 (2) of the Prevention of Corruption Act, 1988 and accordingly convicted and sentenced him as stated supra by judgment dtd. 29/12/2017. Aggrieved, the accused preferred this appeal.