STATE OF GUJARAT Vs. JANARDAN HARIHARRAI MANKAD

JUDGEMENT

(1.) Heard learned APP Mr. Soaham Joshi for the State and learned advocate Mr. Nirad D. Buch for the Respondent.

(2.) The appeal is being filed by the State of Gujarat to challenge the judgment and order dtd. 31/3/2005 passed by the Special Judge, Fast Track Court No.10, Rajkot in Special (ACB) Case No. 17/1993.

(3.) The brief facts of the prosecution case is that the complainant Amarsinh Maganlal Makwana was transferred from Lodhika Panchayat as driver to Malaria department in Rajkot and he resumed his duty at Rajkot. However the order of transfer was revoked. The accused demanded bribe of Rs.2000.00 from the complainant for the said work. On 17/5/1993 he was arrested while taking first instalment of bribe money of Rs.500.00. Thereafter FIR being I-C.R. No.7/1993, was registered at A.C.B. Police Station, Rajkot against the accused for the offences punishable u/s. 7 read with Sec. 13(1)(d), 13(2) of the Prevention of Corruption Act, by the impugned judgment and order dated 31-3- 2005 in Special (ACB) Case No.17/1993.