MAHENDER PARSAD Vs. STATE OF DELHI

JUDGEMENT

(1.) This application under Section 389 Cr.P.C, moved on behalf of the appellant Mahender Prasad who has been convicted by the learned trial court under Sections 7 and 13(2) of Prevention of Corruption Act, 1988 ( in short "the Act") read with Section 120B of IPC and was sentenced to RI for two years and a fine of Rs.1000/- under Section 7 and RI for four years and a fine of Rs.2000/- under Section 13(2) of the Act.

(2.) The case against the appellant is that he, in connivance with other co- accused, who was working in the Office of Sub Registrar of properties at Kashmiri Gate, demanded bribe from the complainant for supply of certified copy, who made a complaint to the Anti Corruption Department and a raid was conducted. The appellant was caught red-handed. The appellant was introduced to complainant by the other co-accused.

(3.) I have gone through the impugned judgment rendered by learned trial court. The judgment is based on cogent evidence. It is not a case where appellant has been convicted without evidence.