K. RAMAKRISHNA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred against the judgment of the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, in C.C.No.42 of 2002, dtd. 20/6/2006, by virtue of which the learned Special Judge convicted the appellant/accused for the offence punishable under Sec. 7 of Prevention of Corruption Act, 1988 (for short, 'the Act') and sentenced to undergo Rigorous Imprisonment for one year and also fine of Rs.1,500.00 and in default to suffer simple imprisonment for a period of two months. The learned Judge also convicted the accused for the offence punishable under Sec. 13 (1) (d) read with Sec. 13 (2) of the Act and sentenced him to undergo Rigorous Imprisonment for a period of one year and also fine of Rs.1,500.00 and in default to suffer Simple Imprisonment for a period of two months.

(2.) The facts of the case briefly as per the charge sheet are as follows:

(3.) The trial Court, on appearance of the accused before it, complied with all the required legal formalities and framed the charges for the offences punishable under Ss. 7 and 3 (1) (d) of the Act against the accused, for which the accused pleaded not guilty and claimed to be tired.