MADHUSUDAN PRASAD GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an appeal by the accused -appellant against his conviction and sentence awarded by the Special Judge (Additional Sessions Judge), Shiv -puri, in Sessions Trial No. 1 of 1977 under Section 161, I.P.C. and S.5(1)(a) and (b) read with S.2 of the Prevention of Corruption Act, 1947, (hereinafter referred to as the 'Act'), sentencing him to one year's rigorous imprisonment in respect of each of the aforesaid offences and imposing a fine of Rs. 100/ - only, in default of payment of which three months' rigorous imprisonment is to be undergone.

(2.) THE Prosecution case, briefly stated, is as under : -

(3.) THE accused -appellant abjured his guilt and took the plea that Pyarelal, Ramcharan, Gaganlal and other used to cut and take away wood from the National Park. The Accused -appellant had complained against them in that behalf. Accordingly, they had harboured ill -will against him. and on that account they have falsely implicated him in the case.