GORELAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and sentence dated 2 -12 -1997 passed by the Special Judge, Bilaspur, in Spl. Criminal Case No.6/95, whereby the learned Special Judge has convicted the appellant (Gorelal) under Sections 7 and 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 and sentenced him to undergo SI for 6 months and to pay a fine of Rs.500/ -, in default of payment of fine to further undergo SI for 3 months and to undergo SI for 1 year and to pay a fine of Rs.500/ -, in default of payment of fine to further undergo SI for 3 months, respectively.

(2.) ACCUSED Gorelal died on 21 -01 -2005, however, this appeal is continued by his legal heir Ramnarayan Kashyap. For the sake of brevity the accused Gorelal would be referred as 'the appellant'.

(3.) THE appellant has been convicted for taking illegal gratification of Rs.100/ -, which was other than legal remuneration in respect of an official act, from the complainant namely; Brijesh Kumar Singh (PW -1) on 9 -7 -1992. At the relevant time, the appellant was working as Revenue Inspector and was posted in the diversion branch of the District Collectorate, Bilaspur.