V. GOPALAKRISHNA MURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These appeals are preferred, by the appellants, who are the accused and the complainant respectively, before the lower court, aggrieved by the Judgment, dtd. 15/4/2006, passed in C.C.No.7 of 2001, by the Court of Special Judge for SPE and ACB Cases, Nellore, by virtue of which the trial court convicted accused No. 1, for the offence under Sec. 13(2) r/w 13(1)(c) and (d) of The Protection of Corruption Act, 1988 (for short, "the Act") and sentenced them to undergo Simple Imprisonment for a period for one year, besides payment of fine of Rs.500.00 and in default, to suffer simple imprisonment for one month. Case against accused No. 2 was abated due to his death. Accused no. 3 and 4 having been found not guilty, were acquitted.

(2.) The facts of the case, as per the complaint, briefly, are as follows:

(3.) After considering the evidence and material on record, the lower court passed the impugned judgment, convicting the accused, as aforementioned.