RAM NARAIN Vs. STATE OF DELHI

JUDGEMENT

(1.) This application for suspension of sentence has been made by the appellant, who stands convicted by the Trial Court under Section 7 and 13(2) of the Prevention of Corruption Act and sentenced to undergo RI for two years and four years respectively.

(2.) The appellant was working as a Head Clerk in Delhi Vidyut Board. Complainant had applied for electricity connections. For processing the applications of the complainant, appellant demanded a bribe of Rs.1,800/-. The complainant at that time was having Rs.500/- and he gave that amount to the appellant and promised him to pay Rs.1,300/- later on. Thereafter, he approached to Anti Corruption Branch and lodged complaint about this bribe demand. A trap was laid and the appellant was caught receiving Rs.1,300/- balance bribe amount red handed.

(3.) The counsel for the appellant argued that complainant in this case has not supported the prosecution case fully and the conviction was bad-in- law. There was every possibility of the appellant succeeding in appeal. If, there was no likelihood of hearing taking place in near future, the sentence of the appellant should be suspended.