GOVARDHAN POSHA MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for offences punishable under section 161 of the Indian Penal Code and section 5 (1) (d) of the Prevention of Corruption Act. The appellant has been sentenced to suffer R. I. for six months and to pay a fine of Rs. 500/- and in default R. I. for (sic) offence under section 161 of the I. P. C. and R. I. for one year and pay a fine of Rs. 500/- and in default R. I. for one month for offence under section 5 (1) (d) of the Prevention of Corruption Act.

(2.) THE prosecution case in brief is as under:---

(3.) ON 8-7-1987 at about 3. 00 p. m. the complainant again met the accused in his office wherein accused repeated the earlier demand and showed his reluctance to reduce the same whereupon the complainant requested him to do the work with Rs. 1000/ -. The accused then asked him to bring Rs. 1000/- on the next day and to pay the balance of Rs. 1000/- after the work was done and after the construction was regularised which the complainant agreed.