(1.) Feeling aggrieved by the judgment, dated 10.10.2006, passed by the learned Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad, in Calendar Case No.5 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, he preferred the present appeal. The Accused Officer was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.300/- in default to undergo simple imprisonment for a period of one month under each count.
(2.) It is relevant to note that during pendency of the present appeal, the appellant herein died and, therefore his legal heirs were brought on record.
(3.) The factual matrix that led to filing the present appeal is as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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