V. RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This appeal by the sole accused a public servant held guilty by the trial Court for the offences under Sec. 7 and Sec. 13(2) r/w 13(1)(d) of P.C Act.

(2.) The case of the prosecution:-

(3.) A written complaint narrating the demand of illegal gratification of Rs.2000.00 in two instalments of Rs.1000.00 by the accused for name transfer in the Patta was lodged on 24/11/2003 at 9.30 a.m. After registration of the case, trap was laid. At about 15.15 hours the accused demanded and accepted Rs.1000.00 from the defacto complainant. The said transaction was witnessed by the shadow witness Paramasivam. The phenolphthalein smeared currency of one 500 Rupees notes and five hundred rupees notes were recovered from the accused which was kept in the left outer shirt pocket