EDISON Vs. STATE OF KERALA

JUDGEMENT

(1.) The judgment dtd. 7/12/2015 in C.C. No.16/2009 on the files of the Enquiry Commissioner and Special Judge, Kottayam, is under challenge in this appeal filed under Sec. 374 of the Criminal Procedure Code [hereinafter referred as 'Cr.P.C ', for short], at the instance of the first accused, who was found guilty by the special court.

(2.) Heard the learned counsel for the appellant/first accused and the learned Public Prosecutor in detail. Perused the judgment impugned and the records of the Special Court.

(3.) The prosecution case in brief is that accused Nos. 1 and 2 while working as the Secretary and IIIrd Grade Overseer respectively of Ranni-Angadi Gramapanchayath and as such being public servants, abused their official position, had hatched conspiracy between them and in pursuance of that conspiracy, they demanded bribe of Rs.1,500.00 from PW1 on 31/10/2007, at the panchayath office for issuing the building permit to PW1. Then it was accepted on 7/11/2007 on the date of trap.