The appellant contests the June 18, 2009 judgment of the Andhra Pradesh High Court, which upheld the March 28, 2002 ruling of the Special Judge, CBI Cases, Hyderabad, finding him ... guilty of offenses under Sections 409, 420, and 477A of the Indian Penal Code and Section 13(2) in conjunction with Section 13(1)(d) of the Prevention of Corruption Act, 1988, resulting in a cumulative sentence of five years of rigorous imprisonment and fines, while co-accused Nos. 2 and 3 were acquitted of all charges.