MANOHAR Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) The appellant / accused herein challenges his conviction for the offence punishable under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. For this offence the accused is sentenced to suffer rigorous imprisonment for one year and fine of Rs. 500/- and in default simple imprisonment for two months.

(2.) The prosecution story in brief is as under :

(3.) As the complainant was not willing to pay balance amount of Rs. 300/- to the appellant - accused, he lodged report with Anti Corruption Bureau, Nagpur. The same was recorded and the crime was registered against the appellant - accused. Pre-trap panchnama was conducted by procuring two witnesses and raid was planned.