SHIVRAO WAMANRAO DESHMUKH Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Both the appeals are filed against the Judgment and Order passed in Special Case No. 1/2000, which was pending in the Court of Special Court, Khamgaon, District Buldana. The appellants from both the appeals are convicted and sentenced by the Trial Court for the offences punishable under Sections 7, 13(1) (d) read with Section 13(2) of the Prevention of Corruption Act, 1988. Both the sides are heard. This Court has perused the original record.

(2.) In short, the facts leading to the institution of two appeals can be stated as follows:

(3.) On 16.4.1998 the complainant went to the office of Sub Registrar, Jalgaon Jamod and presented the sale deed along with challan for registration. Accused no.1 put stamps, seals, etc., of the office on the stamp papers on which the sale deed was written and then he asked the complainant to pay Rs. 150/ as gratification amount. This amount was not legal remuneration. On that day, the complainant had no extra money and as the complainant did not give the demanded amount, accused no.1 returned the sale deed to the complainant. Thus, there was no registration of sale deed on 16.4.1998.