(1.) This appeal has been preferred against the judgment-dated 12.11.2003 passed by Special Judge (under the Prevention of Corruption Act, 1988) [hereinafter referred to as the 'Act'], Jabalpur in Special Criminal Case No.07/2002 whereby the appellant was convicted and sentenced as under with the direction that the jail sentences shall run concurrently -
(2.) At the relevant point of time, the appellant was posted as Constable at Police Station Majhgawan, Distt. Jabalpur whereas the complainant Rooplal Patel (PW7), an agriculturist by occupation, was residing at village Junwani.
(3.) The prosecution story, in short, may be narrated thus