MALLELA KRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No.382 of 2013 was filed by A2, and Criminal Appeal No.384 of 2013 was filed by A1.

(2.) A1 was convicted and sentenced to undergo rigorous imprisonment for a period of three years under Ss. 13(1)(d) r/w 13(2), and A2 was convicted and sentenced to undergo rigorous imprisonment for a period of three years under Sec. 109 IPC r/w Ss. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988, vide judgment in C.C.No.5 of 2006, dtd. 26/4/2013, passed by the II Additional Special Judge for CBI Cases, Hyderabad.

(3.) Since both the appeals question the conviction of the appellants/A1 and A2, they are heard together and disposed of by way of this Common Judgment.