STATE OF M P SPECIAL POLICE ESTABLISHMENT, LOKAYUK Vs. SATYANARAYAN MEHTA S/O RAMCHANDRA MEHTA AND ORS

JUDGEMENT

(1.) Respondent was tried under Section 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the Act") by the Special Judge, Ujjain in S.T. No. 10 of 2003. He was acquitted of the charges by the impugned judgment against which State has preferred this appeal.

(2.) The prosecution, in brief, is that while working as internal auditor co-operative societies, respondent demanded an amount of Rs. 2000/- as illegal gratification from Amin Khan (P.W.3). The alleged demand pertained to the financial year 1998-99 when Shri Khan was working as a Branch Manager, Sewa Sahkari Sanstha Maryadit Tutiakhedi, Nagda in Ujjain District. According to Shri Khan, after alleged payment of Rs. 1500/-, he did not want to pay the bribe therefore, he lodged a written complaint to Lok- 1Ayukt Ujjain vide Ex. P-23. On the basis whereof a trap was laid. After completing investigation, charge sheet was filed against the respondent for his prosecution.

(3.) Learned trial Court considering the evidence came to conclusion that no offence was made out against respondent. Consequently the respondent was acquitted of the charges. After obtaining leave, this appeal is directed against the acquittal of the respondent as stated above.