STATE OF CHHATTISGARH Vs. KRISHANAMURTHY SHRIVASTAVA

JUDGEMENT

(1.) This acquittal appeal is preferred under Section 378 (3) of the Code of Criminal Procedure, 1973 against judgment dated 06.08.2007 passed by Special Judge (Economic Offences), Janjgir, District- Janjgir-Champa (C.G.) in Special Criminal Case No. 06/2006, wherein the said court acquitted both the respondents for commission of offence under Sections 7, 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988.

(2.) As per case of the prosecution, the complainant Jodhraj Bareliya (PW-5) is a mining contractor and has got lease for mining in village- Birgahni. His lease agreement was extended for a period of 10 years and agreement was to be drafted by mining department.

(3.) Respondent No. 1- Krishanamurthy Shrivastava was Mining Inspector and respondent No. 2- Anjor Das was Assistant Grade-III in mining department. They demanded illegal gratification for putting up the file before the Collector. The matter was reported and a trap party was organized. Respondent No. 1 caught in the trap. Matter was reported and investigated. Both the respondents were charge-sheeted and after completion of trial, they are acquitted of the charges mentioned above.