MOHD HADI HASAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 22-4-1980 passed by Sri D. P. Srivastava, the then Additional Special Judge, VIIIth Bareilly in Special Case No. 17 of 1978, whereby he convicted the accused-appellant of the offence under Section 161, I.P.C. and Section 5(2) of the Prevention of Corruption Act and sentenced him to undergo R.I. for a period of one year for the offence under Section 161, I.P.C. and sentenced him to undergo R.I. for a period of one year and to pay a fine of Rs. 200/-and in default of payment thereof, to further undergo R.I. for a period of 3 months for the offence under Section 5(2) of the Prevention of Corruption Act. Both the sentences were ordered to run concurrently.

(2.) I have heard the learned counsel for the appellant and the learned A.G.A.

(3.) The prosecution story was that Mohd. Hadi Hasan, accused-appellant was employed in the year 1976 by District Co-operative Bank Ltd., Bareilly on daily wages and was put under the administrative control of Assistant Registrar Co-operative Societies. He was entrusted with the work of preparing arbitration decrees and to look after their execution. His duty also was to issue certified copies of arbitration decrees to the persons applying for the same, in accordance with the rules.