L.VENKATESHWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant was convicted for the offences under Sec. 7 and Ss. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and sentenced to rigorous imprisonment for a period of six months and one year, respectively, vide judgment in C.C.No.43 of 2005, dtd. 7/12/2010. Questioning the said conviction, present appeal is filed.

(2.) Heard Sri M.B.Thimma Reddy, learned Counsel for the appellant and Sri T.Bala Mohan Reddy, learned Special Public Prosecutor for ACB.

(3.) Briefly, the case of the prosecution is that the appellant worked as the Special Revenue Inspector in the office of the Mandal Revenue Officer (MRO), Himayatnagar Mandal. The complainant/P.W.1 was the GPA holder of Nawab Mohd.Kabiruddin Khan. He submitted an application along with requisite documents on 4/8/2003 in the MRO office for the issuance of Fasil Pahani copies Nos.1355 and 1356 in Sy.No.2002/2 at Bagh Lingampally. P.W.1 approached the office of the MRO after one month. Since the MRO was not available, he approached the Dy.MRO-T.Damodar Reddy/P.W.4 and enquired about his application. P.W.4 directed the appellant to attend the work of P.W.1. As such, P.W.1 approached the appellant, who asked him to come after three days. When P.W.1 approached the appellant after three days, the appellant allegedly demanded Rs.500.00.