SK HUSSAIN Vs. STATE OF A.P.

JUDGEMENT

(1.) Vide order dated 28.11.2014 in Criminal Appeal No.2518 of 2014, the Hon'ble Supreme Court set aside the judgment dated 05.09.2014 passed by this Court in Criminal Appeal No.487 of 2006 and remanded the matter back to this Court for fresh hearing after giving an opportunity to the Accused Officer to be represented before this Court, if necessary, through his advocate or through an advocate appointed by the Legal Services Committee.

(2.) Accordingly, the matter was taken up for hearing and heard Sri K. Venumadhav, learned counsel for the Appellant - Accused Officer and Sri T.L. Nayan Kumar, learned Additional Standing Counsel - cum - Special Public Prosecutor for ACB Cases appearing on behalf of the respondent.

(3.) Feeling aggrieved by the judgment, dated 14.03.2006, passed by the learned Principal Special Judge for SPE & ACB Cases, Hyderabad, in Calendar Case No.28 of 2001, the Accused Officer preferred the present appeal. Vide the aforesaid judgment, the trial Court found the Accused Officer guilty of both charges under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act'). The trial Court sentenced the Accused Officer to undergo rigorous imprisonment for one year and two years and to pay a fine of Rs.1,000/- and Rs.2,000/- and in default to undergo simple imprisonment for three (03) months and six (06) months respectively.