DAULAT ARJUN DOIFODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Accountant/Auditor Shri Gade (Accused No.1) and the Supervisor Shri Doifode (Accused No.2) of Khadi & Village Industries Office, Buldhana are convicted for accepting bribe and conducting themselves criminally. Accused-Doifode was supposed to scrutinize the loan proposal, submit it to higher officers and supposed to inspect the spot. Whereas accused No.1-Gade was supposed to recommend higher- ups for sanction.

(2.) Both were supposed to assist the borrower (who is in need of loan for his village industry) in getting sanction of loan. Both the accused did assisted in sanction of loan. But when question of disbursal arose, both tried to misuse their official position. First installment of Rs. 20,000/- was disbursed. At the time of disbursal of second installment, by way of cheques both demanded illegal gratification of Rs. 4,000/- (which was reduced to Rs. 2,000/-). Both the accused demanded the amount together on certain occasion and individually on different occasion.

(3.) The complainant-Motiram Kewat was not ready to part away money. He approached the Office of Anit Corruption Bureau, Buldhana (hereinafter referred to as "ACB" for short) on 26 th May, 1998. Though trap was laid against both the accused, it was successful only against accused-Gade. He was caught when he accepted Rs. 2,000/- on 26 th May, 1998. The role of accused-Doifode was there in demanding as well in assisting accused-Gade in accepting bribe.