GULABBHAI KHALPABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has preferred the present appeal under section 374 of the Code of Criminal Procedure, 1973 against the judgment and order of conviction dated 25.1.2005 rendered by learned Special Judge, 3rd Fast Track Court, Navsari in Special Corruption Case No.9 of 2001.

(2.) The short facts giving rise to the present appeal are that the appellant was Talaticum-Mantri of village Rujwani at the relevant time. It is alleged that after the death of father of the complainant, the complainant wanted to enter and/or deleting names of their family members in the land having block Nos.322 and 355 for which the complainant met the appellant accused on 23.1.2001. It is alleged that for the said work, the appellant accused demanded the amount of Rs.2500/- from the complainant. As the complainant did not want to give the said amount of illegal gratification, he lodged the complaint before the ACB office, Valsad.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the appellant accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.