DILIP JAGANNATH PURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The two connected Appeals are taken up for hearing, as both of them arise out of the judgment delivered by the Additional Sessions Judge, Nashik in Special (A.C.P.) Case No.18 of 2008 on 31/10/2012.

(2.) The Appeals, being admitted were taken up for fnal hearing.

(3.) The complainant (PW 1) approached the Anti Corruption Bureau (A.C.B.) and fled his complaint on 14/01/2008. He alleged that he is an agriculturist by profession and fve months back, he purchased 10 acres of agricultural land at village Jakori from one Dilip Borawake and he obtained 7/12 extract from the Talathi of village Jakori for the year 2006-07. He narrated that since he wanted to obtain electric connection in his feld and for which 7/12 extract recording his name was to be submitted to the Gram Panchayat, he approached Talathi of village Jakori for getting 7/12 extract. Shri Dilip Jagannath Puri @ Puri Tatya (Accused) met him in the offce on 10/01/2008 and 7/12 extract was given to him, which contained an endorsement in respect of Form No.XIV in the column of details of crop. He desired that the said endorsement should be removed, but for that purpose, a demand of Rs.4,000.00 was raised. Since, the complainant had no money at that time, he assured the Accused that he would get the amount within a day or two and, thereupon, the Accused told him to bring the amount at Pathardi Phata on 14/01/2008, near Hotel Santosh and, thereafter, he would remove the entry.