JAGDISH SARAN GOYAL Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal was preferred by appellant, Jagdish Saran Goyal, against judgment and order dated 30.3.1982 passed by Vth Additional Sessions Judge, Agra, in Special Case No. 17 of 1980 whereby he was convicted under Section 161,1.P.C. and 5 (2) of Prevention of Corruption Act and sentenced to undergo two years R.I. and a fine of Rs. 500. In default of payment of fine, further imprisonment of three months.

(2.) Heard Sri J.P. Pandey, counsel for appellant and learned A.GA. for the State.

(3.) It is submited that fine of Rs. 500/- has already been deposited by appellant. Allegation is that appellant, who was posted as junior meter tester in the year 1979 at Agra, extracted a sum of Rs. 230/- from complainant Ganga Prasad PW- 1, as illegal gratification.