JWALA PRASAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 28-1-1984 passed by Shri S.K.Jain, the then Sessions Judge, Lalitpur in Special Case No. 2 of 1982, State v. Jwala Prasad, whereby he convicted the accused appellant of the offence under Section 161, I.P.C.and under Section 5 (2) read with Section 5(1)(d) of the Prevention of Corruption Act and sentencing him to undergo R.I.for 18 months for the offence under Section 161, I.P.C.and to suffer R.I.for 18 months for the offence under Section 5 (2) read with Section 5(1) (d) of the Prevention of Corruption Act, 1947. Both the sentences were made to run concurrently.

(2.) Heard learned counsel for the accused-appellant and the learned Addl. Govt. Advocate.

(3.) At the relevant time the accused-appellant was the Lekhpal of Village Rajpura and complainant Daula was Harijan and was a resident of the said village.