JAI NARAYAN Vs. STATE OF DELHI

JUDGEMENT

(1.) This application under Section 389(1) Cr.P.C, moved on behalf of the appellant Jai Narayan 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") and was sentenced to RI for three and a half years and a fine of Rs.3000/- under Section 7 and sentenced to three and a half years under Section 13(2) of the Act. Both sentences to run concurrent.

(2.) It is submitted by counsel for the appellant that the appellant has been convicted only on the basis of deposition of raiding officials without appreciating the fact that there was no supporting or corroborating evidence and the case was not proved beyond reasonable doubt. The appellant is in custody since 30th March, 2007.

(3.) The appellant was junior engineer with Delhi Jal Board and a complaint was made to Anti Corruption Department regarding demand of bribe for issuance of duplicate water bill to the complainant. A raid was conducted on the basis of complaint and the appellant was arrested with bribe money.