S. Ratnavel Pandian, J. - (1.) The appellant M. Krishna Reddy has preferred this Criminal Appeal challenging the correctness of the judgment rendered by the High Court of Andhra Pradesh at Hyderabad in Criminal Appeal No. 660 of 1988 dismissing the appeal preferred by the appellant and confirming his conviction under Section 5(1)(e) read with Section 5(2) of the Prevention of Corruption Act, 1947 as recorded by the trial Court; but reducing the sentence of two years' rigorous imprisonment to six months and enhancing the fine of Rs. 30,000/- imposed by the trial Court to Rupees 50,000/- in default to suffer simple imprisonment for three months.
(2.) The appellant took his trial before the trial Court on the accusation that he being a public servant, to wit working in various capacities under the Government of Andhra Pradesh as Tracer, Draftsman, Assistant Engineer, Chief City Planner of Municipal Corporation, Hyderabad etc., during the period from 1958 to 24-8-83, acquired assets in his name and in the names of his dependants and was found in possession of pecuniary resources of property of a value of Rs. 7,02,848.00 which was disproportionate to his known sources of income.
(3.) As the facts of the case are well set out in the judgments of the trial Court and the High Court, we feel that it is not necessary to proliferate the same.;