MEWA RAM ARUN Vs. STATE

JUDGEMENT

(1.) The instant appeal has been filed by Mewa Ram Arun and Ram Naresh challenging their conviction under S.161 I.P.C. and S.342 IPC (?) and further under S.5(2) of the Prevention of Corruption Act and sentence of two years' R.I. one year's R.I. and two years' R.I. respectively under the aforesaid Sections of the Penal Code recorded by Sri M. P. S. Tomar, Special Judge/Sessions Judge Gonda by his judgement and order dated 17-2-1986 in Special Case No. 1 of 1985. Along with the appellants, Ram Bhujarat Tewari (since acquitted) had also been put to trial, but he was acquitted by the trial court.

(2.) To delineate the preliminaries, appellant Mewa Ram Arun was serving as Sub-Inspector of Police at Police Station G.R.P. Gonda on the relevant date and prior to 22-2-1984 as well whereas Ram Naresh, appellant and Ram Bhiijaral Tewari, (Acquitted) were serving as constables posted at the aforesaid Police Station.

(3.) The complainant in the Instant Case is Krishna Kumar Sharma, he was serving as Health observer under Primary Health Centre Colonelganj, Gonda.