A.C. MIDHA Vs. STATE

JUDGEMENT

(1.) This appeal was preferred by the convicted accused, who had died during the pendency of the appeal and his widow and two sons were permitted to continue the same and reference to whom shall hereinafter be made as 'the accused', against the judgment dated 30th September, 1978 passed by the learned Special Judge whereby he was held guilty of the commission of offences punishable under Section 161 of the Indian Penal Code and Section 5(2) read with 5(1)(d) of the Prevention of Corruption Act,1947 and also the separate order of the same date whereby he was sentenced to undergo rigorous imprisonment for one year and fine of Rs. 100/- under Section 5(2) read with Section 5(1)(d) of the said Act and under Section 161 IPC also he was sentenced to undergo rigorous imprisonment of one year .

(2.) Facts which led to the prosecution and conviction of the accused have been noticed by the trial Court in the impugned judgment and are extracted below:

(3.) On the aforesaid allegations the accused was charged and tried for the commission of offences noted already. The prosecution had sought to establish these allegations by examining ten witnesses including the complainant Ram Gopal(PW-6), two panch witnesses Pargat Singh(PW- 7) and Rameshwar Parkash Sharma(PW-8) and the raiding officer Inspector K.L. Sethi (PW-10 )