K.L. BAKOLIA Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the correctness of the judgment passed by the High Court of Delhi in Criminal Appeal No.207/2003 dated 11.7.2013, in and by which, the High Court confirmed the conviction of the appellant under Section 7 and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 and the sentence imposed on him.

(3.) Shamsher Singh-complainant (PW4) is the sole proprietor of M/s. Colonel's Security Services working on contract for providing security staff to Indian Agricultural Research Institute (IARI), Pusa, New Delhi on annual basis from 1.03.1993 which was subsequently renewed from year to year basis upto 31.03.1996 and the contract was due for renewal on 1.04.1996. Complainant stated that on 2.04.1996 when he contacted the appellant for renewal of his contract and payment of his outstanding dues, the appellant demanded Rs.50,000/- as a bribe for renewal of contract and when complainant stated that he was not in a position to pay Rs.50,000/-, the bribe amount was reduced to Rs.20,000/- and the complainant was asked to meet the appellant on 3.04.1996 and pay the bribe amount. Complainant was not interested in paying the bribe and on the same day he went to CBI office and narrated the facts. The complainant was asked to come on the next day with Rs.20,000/- by CBI officer. In the evening of 3.04.1996, the appellant rang up the complainant and inquired him as to why he did not contact him on the said date, for which, the complainant replied that he would come to the residence of the appellant on the next day between 1.00 to 2.00 p.m.