SHRIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by the appellant (hereinafter referred to as "accused") under Section 374 of the Code of Criminal Procedure, 1973, assailing the judgment of conviction dated 16/05/2012 passed by the learned Additional Sessions Judge, Buldhana in Special (Anti Corruption) Case No. 2/2007, whereby the accused is convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (In short " PC Act ") and sentenced to suffer R.I. for six months and to pay fine of Rs.6,000/- (Rs. Six thousand), in default, to suffer further R.I. for three months.

(2.) The prosecution story in brief may be stated as under :-

(3.) In the Panchayat Samiti Office, the complainant met the accused. They greeted each other. The accused suggested to go out of the office. They went to Madhur hotel and had snacks. While proceeding towards the Panchayat Samiti Office, on the way, the accused demanded the bribe amount of Rs.5,000/- (Rs. Five thousand) and directed the complainant to keep it in polythene bag. After reaching near the table of the accused in the office, he took the said polythene bag, containing bribe amount, from the complainant. Then, the accused took out the bribe amount from that polythene bag with his right hand and kept that amount in the upboard. The complainant came out in the veranda of that office and signaled the raiding party.