MAHESHWARI PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) THESE appeals, though arise out of two different trials, are interconnected as relating to series of offending acts so connected together as to form the same transaction.

(2.) THE first one, registered as Cri. Appeal No.475/2000, has been preferred against the judgment-dated 2/2/2000 passed by the Special Judge (under the Prevention of Corruption Act, 1988), Tikamgarh in Special Case No.2/1992 and the second one, numbered as Cri. Appeal 478/2000, is directed against judgment passed on the same day by the same Judge in Special Case No.3/ 1992. In each one of the cases, the appellant Maheshwari Prasad (since dead) was convicted and sentenced as under - <IMG>JUDGEMENT_2039_ILR(MP)_2011Image1.jpg</IMG> with the direction that the jail sentences shall run concurrently.

(3.) THE appellant was charged with the offences punishable under Section 161 of the IPC and Sections 5(l)(d) read with 5(2) of the Prevention of Corruption Act, 1947 and in the alternative for the offences under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988. He abjured the guilt and pleaded false implication. According to him, he neither demanded nor accepted the bribe amount from any one of the complainants.