MAHESH SUBASHCHANDRA SINDAGI Vs. STATE

JUDGEMENT

(1.) THE appellant herein, a Junior Telecom Officer, working at the relevant time at the Calangute Telephone Exchange, has been tried, convicted and sentenced by the learned Special Judge, under Sections 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act 1988 (Act, for short). The accused has been sentenced under S.7 of the Act to undergo R.I. for six months and to pay a fine of Rs.1000/- in default to suffer S.I. for one year; under Section 13(2) of the Act to undergo R.I. For one year and to pay a fine of Rs.2000/- and in default to suffer S.I. for two months; both the sentences having been ordered to run concurrently.

(2.) THE appellant (accused, for short) has filed the present appeal against the said judgment and order of the learned Special Judge dated 26/28.8.2003.

(3.) ON 25.6.99 P.W.1 Francis contacted the accused regarding the shifting of the said telephone and on the same day the accused is stated to have come to the house of P.W.1 Francis at about 1 p.m. Then P.W.1 Francis took the accused for lunch and at that time the accused told P.W.1 Francis in case he was paid some money he would be able to give the connection quickly and when P.W.1 Francis asked how much it was, the accused told him that it would be Rs.3000/- in addition to Rs.150/- to Rs.200/- to be paid to the Lineman and promised P.W.1 Francis to give the connection on 28.6.99.