V.SUBHASH Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved by the judgment, dated 15.06.2006, passed by the learned Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, in Calendar Case No.30 of 2001, wherein and whereby, the appellant - Accused Officer was found guilty of the charges under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'Act'), he preferred the present appeal. Vide the said judgment, the trial Court sentenced the Accused Officer to undergo rigorous imprisonment for a period of one (01) year each and to pay a fine of Rs.2000/- (Rupees two thousands only) each and in default to undergo simple imprisonment for a period of two (02) months each for the said charges. Both the sentences of imprisonment were ordered to be run concurrently.

(2.) The facts of the case are as under:

(3.) The trial Court framed charges under Sections 7 and 13 (1) (d) read with 13 (2) of the Act. On examination, the Accused Officer denied the said charges and prayed for trial and accordingly the trial Court proceeded with the trial.