ROHTASH KANWAR Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is against the conviction of the accused-appellant under Section 7 and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption, 1988 (for short "PC Act"). He has been sentenced to undergo rigorous imprisonment for two years along with fine for the offence punishable under Section 13(1)(d) read with Section 13(2) of the PC Act whereas for the offence punishable under Section 7 of the PC Act, he has been sentenced for rigorous imprisonment for one year along with fine. Both the sentences have been directed to run concurrently.

(3.) The short case of the prosecution is that P.W.8, the complainant who was the owner of a jewellery shop was brought to the Police Station, Sultanpuri, Delhi on 3.10.2000 on an allegation that he had purchased stolen jewellery. It is the case of the prosecution that in the Police Station accused No.1-Munshi Ram, Sub-Inspector of Delhi Police demanded a sum of Rs.1,00,000/- (Rupees One Lakh) as illegal gratification to favour him in the above case. According to the prosecution, the amount was settled at Rs.50,000/- (Rupees Fifty Thousand) out of which Rs.20,000/- was paid by P.W.8 to A1 on 4.10.2000. It is the further case of the prosecution that on the date of occurrence namely, 6.10.2000, P.W.8 had gone to the Police Station with an amount of Rs.5,000/- as part payment of the demand raised by A1.