(1.) The present appeal is directed against the judgment dated 11.01.2013 passed by the Special Judge, Delhi in CC No.22/2009 arising out of FIR No.04/2007 registered under Section 8 of the Prevention of Corruption Act, 1988 at Police Station, Anti Corruption Branch (hereinafter referred to as ACB).
(2.) The Trial Court vide impugned judgment convicted the appellant under Section 8 of the Prevention of Corruption Act, 1988 and vide order on sentence dated 15.01.2013, sentenced him to undergo RI for one year and to pay fine of Rs.5,000/, in default whereof to further undergo SI for four months. The appellant was granted benefit of Section 428 Cr.P.C.
(3.) The facts, as noted by the Trial Court are as under:-