GURUSHANTAPPA S.BANDI Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No.1682 of 2007 was filed by A1 and Criminal Appeal No.1643 of 2007 was filed by A2.

(2.) A1 and A2 were convicted and sentenced to undergo rigorous imprisonment for a period of one and half years, each under Sec. 7 and Ss. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 vide judgment in C.C.No.50 of 2003 dtd. 15/11/2007, passed by the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad.

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