K. RAVEENDRAN, S/O LATE. BALAKRISHNAN EZHUTHACHAN AND OTHERS Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA

JUDGEMENT

(1.) The appellant is the accused in C.C.3/2008 on the files of the court below.

(2.) The prosecution allegation is that the appellant demanded Rs. 1000/- as illegal gratification from PW1 on 18.04.2001 as a motive for giving electrical connection to the house owned by the father of PW1 and thereafter the appellant repeated the demand on 20.04.2001 at about 9.15 a.m. at the office of the appellant. The appellant also repeated the demand and accepted the amount of Rs. 1000/- on 20.04.2007 at about 9.15 a.m.

(3.) On the basis of Ext.P11 statement given by PW1, Ext.P12 FIR was registered. A successful trap was arranged by PW8. The appellant was arrested from the spot and MO1 currency note was seized. MO1 currency note answered affirmative for phenolphthalein test. The investigation was conducted by PW7. After verifying the investigation conducted by PW7, PW6 filed the final report before the court.