MANOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 14th May, 1999 passed by the Special Judge, Aurangabad in Special Case No. 8 of1993 thereby convicting the Appellant -original accused No. 1 Under Section 248(2) of Code of Criminal Procedure for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 and sentencing him to undergo R.I. for six months and to pay a fine of Rs. 1000/-, I/D to undergo further R.I. for three months.

(2.) The prosecutor case, in brief, is as follows:

(3.) It is the case of the prosecution that on26th May, 1993 accused once again made demand ofRs.1500/-to which complainant reluctantly agreed to pay and thereafter on 28th May, 1993,complainant went to A.C.B. Office at Aurangabad at about 8 or 9 a.m. where he lodged his complaint, which came to be reduced into writing.