HEMTUJI RAMAJI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellant original accused against the judgment and order dated 21.6.2004 passed by learned Special Judge and Additional Sessions Judge, 9th Fast Track Court, Gandhinagar in Special Case No.7 of 2001.

(2.) The short facts giving rise to the present case are that the complainant who is Police Inspector, ACB had arranged a decoy trap on getting the secret information that traffic police officers / RTO officers / forest officers / employees are demanding illegal gratification for not doing lawful proceedings and they are accepting the amount of bribe from the vehicle drivers passing through Gandhinagar district for going to Ahmedabad city. It is alleged that when the truck of the decoy was passing towards Ahmedabad from Chiloda circle, the appellant blown the whistle with a view to stop the vehicle and thereafter the appellant told driver of the said vehicle to give entry and hence the said driver delivered tainted currency notes who accepted the same. 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 chargesheet against the accused persons. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.