M.SANJEEVA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Crl.A.211 of 2013 is filed by appellant/Accused No.1 aggrieved by the conviction recorded by the Prl.Special Judge for SPE & ACB Cases, Hyderabad, in C.C.No.40 of 2007, dtd. 15/2/2013, for the offences under Ss. 7 and 13 (1)(d) of the Prevention of Corruption Act, 1988, and sentencing him to undergo Rigorous Imprisonment for two years, on each count for the offence under Ss. 7 and 13(1)(d) r/w.13(2) of the Prevention of Corruption Act, 1988 and to pay fine of Rs.10,000.00 on each count (total Rs.20,000.00). A1 and A2 were tried in the same CC and both were convicted.

(2.) Crl.A.No.212 of 2013 is filed by appellant/Accused No.2 aggrieved by the conviction recorded by the Prl.Special Judge, for the offence under Sec. 12 of the Prevention of Corruption Act, 1988, r/w.34 of IPC, Sec. 201 of the Indian penal Code and sentencing him to undergo Rigorous Imprisonment for two years and to pay fine of Rs.10,000.00 for the offence under Sec. 12 of the PC Act, 1988 r/w.34 of IPC; and to undergo Rigorous Imprisonment for six months and to pay fine of Rs.2,000.00for the offence under Sec. 201 of IPC. Further, both the sentences shall run concurrently.

(3.) Since both the appeals are filed questioning the findings of the learned Special Judge in the same case, both the appeals are disposed off by way of this common Judgment.