K. BHIKSHAM Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the appellant - Accused Officer against the judgment dated 28.12.2006, passed by the learned Special Judge for C.B.I. Cases, Hyderabad in C.C. No.18 of 2001. He was tried for the offences under Sections 7 and 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988, whereby and where-under the appellant was convicted and sentenced to undergo simple imprisonment for one year each and to pay a fine of Rs.1,000/- each and in default to undergo simple imprisonment for fifteen (15) days each respectively, and both sentences ordered to run concurrently after setting off the period of remand, if any.

(2.) The factual matrix of the present case is as follows:

(3.) During inquiry, the trial Court framed the 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 claimed to be tried, and accordingly, the trial Court proceeded with the trial.