KAMATAM RAJESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Appeal No.661 of 2006 is filed by Accused Officer No.1, while Criminal Appeal No.667 of 2006 is filed by Accused Officer No.2 in Calendar Case No.2 of 2001 on the file of the Additional Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad.

(2.) The appellants preferred the said appeals challenging the conviction and sentences imposed upon them by the trial Court vide judgment, dated 18.05.2006 in C.C. No.2 of 2001.

(3.) Vide the aforesaid judgment, the trial Court sentenced both the Accused Officers to undergo rigorous imprisonment for a period of two years, to pay a fine of Rs.2,000/- (Rupees two thousand only) and in default to undergo simple imprisonment for a period of six (06) months each for the offence under Section 7 of the Prevention of Corruption Act, 1988 and also for the offence under Section 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act'). The trial Court further ordered to run both the sentences of imprisonment concurrently.