ANIRUDH KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Accused R.K. Mishra had filed this appeal against the judgment dated 28th February 2000, passed by Special Judge (under Prevention of Corruption Act)/First Additional Sessions Judge, Jabalpur, in Special Criminal Case No.17/1997, convicting him under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 and sentencing him to rigorous imprisonment for two years with fine of Rs.5000/-, on each count respectively. Sentence of imprisonment on both the counts were directed to run concurrent.

(2.) Since during the pendency of appeal accused R.K. Mishra died, by order dated 20.1.2004 and 15.11.2006 his son Anirudh Kumar Mishra and widow Smt. Tara Mishra have been permitted to continue the said appeal.

(3.) The accusation against accused R.K. Mishra was that on 19.5.1997 he was posted as Naib Tehsildar in Circle No.2, Jabalpur. While acting as public servant, he demanded and obtained illegal gratification of Rs.1000/- from complainant Puran Bharti (PW-3) for mutation of the agricultural land as per orders of the Civil Court and for making new 'Bhu Adhikar Patrika' and 'Rin Pustika' of the said land.