(1.) The present Criminal Appeal is preferred by appellant - original accused against the judgment and order dated 6.4.1999 passed by learned Special Judge, Vadodara in Special Case No.2 of 1994 whereby the appellant - original accused herein was convicted for the offence under sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 and section 43 of the Gujarat Secondary Education Rules and sentenced him to undergo simple imprisonment for one year and to pay fine of Rs. 1000/-, in default, to undergo simple imprisonment for two months.
(2.) The short facts giving rise to the present appeal are that the complainant received the information that the accused serving in SCC Board who is declaring result prior to the date of result and collecting the amount from the people those who wanted to get result previous to the date of result and hence, the complainant verified the information and found to be correct. Hence, the trap was arranged wherein the accused caught red handed accepting the bribe amount. Hence, the complaint came to be lodged against the appellant accused.
(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the charge-sheet against the original accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.