GOBIND SWAROOP PARWANI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (the Cr.P.C.) has been filed by the first accused (A1) in C.C.No. 38/1999 on the file of the Court of Special Judge, Delhi challenging the conviction entered and sentence passed against him for the offences punishable under Ss. 7 and 13(2) of the Prevention of Corruption Act, 1988(the PC Act).

(2.) The prosecution case is that on 18/3/1996, A1 while working as Junior Engineer in the Commercial Estate Branch of DDA at Vikas Sadan, in collusion with the second accused, (A2), W/C(R), Mate, DDA, demanded illegal gratification of Rs.5,000.00 from PW8 for not demolishing the boundary wall of his shop bearing No. 14, A-1 Market, Lawrence Road, Delhi, and later agreed to accept Rs.2,000.00 as bribe.

(3.) On 18/3/1996, PW8 lodged a complaint, that is, Ext. PW6/A, with the Anti-Corruption Branch, New Delhi, based on which, Crime no. 13/1996,FIR was registered alleging commission of the offences punishable under Sec. 7 and 13 of the PC Act.