G.DEVADANAM, GADAMGADDA, KARIMNAGAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/Accused challenging the conviction recorded by the Special Judge for CBI Cases, Hyderabad, in CC.No.11 of 2005, dtd. 13/12/2010, for the offences under Ss. 7 and 13(2) r/w.13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) Briefly, the facts of the case are that a case--RC No. 03(A)/2005--was registered under Sec. 7 of the Prevention of Corruption Act against Sri G. Devadanam, Telephone Mechanic (Accused Officer, hereinafter referred to as the Appellant), on 16/2/2005, based on a written complaint (Ex.P2) lodged by PW.1 on the same day. In his complaint, PW.1 alleged that the Appellant demanded an illegal gratification of Rs.1,000.00 for providing a CCB PT connection at Amzad Cycle Tela/Taxi, A-Power House, Ramgundam.

(3.) The complaint was received by PW.8/Police Inspector, CBI on 16/2/2005 at 1:30 PM at Jyoti Bhawan Guest House, NTPC, Ramagundam. After verifying the complaint, it was faxed to the SP, CBI at 2:10 PM, and PW.9 was directed to register the case. PW.8 was instructed to proceed with further investigation.