STATE BY INSPECTOR OF POLICE Vs. D. SATHYAMURTHY

JUDGEMENT

(1.) This Criminal Appeal has been directed against the order of acquittal dated 27th day of September 2002 in Special Calendar Case No.2 of 1986 by the Special Judge at Pondicherry.

(2.) The case of the prosecution is that during the relevant period, the accused has served as Assistant Engineer in Electricity Department, Karaikal. One Nageswara Rao has served as Junior Engineer. The accused, as Assistant Engineer, has had jurisdiction over Yanam. The accused has demanded and accepted an illegal gratification of Rs.4,500/- from the complainant and thereby committed the offences punishable under section 120-B of IPC and also under sections 5(1)(a) and 5(1)(d) r/w 5(2) of Prevention of Corruption Act, 1947.

(3.) The trial court, after hearing arguments of both sides and upon perusing relevant records, has framed necessary charges against the accused and the same have been read over and explained to him. The accused has denied the charges and claimed to be tried.