RAGHUNANDAN GUPTA Vs. STATE CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Raghunandan Gupta was convicted Under Section 5( 1 )(e) read with Section 5(2) of the Prevention of Corruption Act (hereinafter referred to as the 'Act') by Special Judge, Delhi on 18.1.1982. After giving an opportunity of being heard about the sentence he was sentenced to rigorous imprisonment for two years with a fine of Rs.l5.000.00 with a further direction that in case of default in the payment of fine he would suffer further rigorous imprisonment for one year. Being aggrieved from his conviction and sentence he has filed this appeal with the prayer that his conviction and sentence may be set aside and he may be acquitted.

(2.) Dy.S.P. P.D. Ajmera of C.B.I., Jaipur filed a challan at Jaipur against the appellant in RC No. 17 dated 26.6.1975 recorded on the statement of Lal Singh, resident of Village Berawal, P.O. Berawal, Jawaibandh.

(3.) Briefly stated, the averments made in the chargesheet against the appellant are as under: