PANDRI RAO SAWALKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 26.12.2001 passed by the Special Judge (Prevention of Corruption Act, 1988), Raipur in Sessions Criminal Case No. 19/1998 whereby the appellant has been convicted for having committed offences punishable under Section 7 and 13(1) (d) along with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short, 'the Act') and sentenced to undergo R.I. for one year and to pay fine of Rs. 1,000/- under each of the provisions i.e. total fine of Rs. 2,000/-, in default of payment of fine to undergo further S.I. for two months.

(2.) The facts, briefly stated, are as under :-

(3.) The main grievance in the grounds of appeal filed on behalf of the appellant is that prosecution has not proved his case that accused has demanded Rs.500/- from Ganesh Ram and acceptance of same by him.