PARESHKUMAR RASIKLAL DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an appeal by the original accused No.1 -appellant, herein, challenging the judgment and order of the learned Special Judge, Court No.16, Ahmedabad (for short, 'the Trial Court'), Dated : 01.05.2000, whereby, the trial Court convicted and sentenced the accused as under;

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that the original complainant approached accused No.1, who was, at the relevant point of time, serving as Jr. Clerk in Tax Office of Ahmedabad Municipal Corporation, in connection with excess assessment of property tax and it is alleged that for reducing the tax, the accused allegedly demanded Rs.2,000/ -. The matter was, however, settled at Rs.1600/ -, out of which Rs.300/ - were paid on 11.03.1996 and the remaining Rs.1300/ - were agreed to be paid on 14.03.1996. It is also alleged that the accused Nos. 1 and 2 had agreed to bring the card with reduced tax at the STD, PCO of the complainant and accordingly they went there in the evening, very next day. It is alleged that the accused Nos. 1 and 2, then, gave the card with reduced tax effect to the complainant and accepted Rs.1300/ - given by him. At that point of time, the ACB officials apprehended both the accused. On finding sufficient evidence, charge -sheet was filed against both the accused.

(3.) IN order to prove the guilt of the accused, the prosecution examined the following witnesses; <FRM>JUDGEMENT_321_LAWS(GJH)3_20151.html</FRM>