JAGDISH PRASAD SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) APPELLANT was holding the post of Junior Engineer in M.P. Electricity Board at Jaura District Morena. One agriculturist of village Bhatyara Majra Kripalpura of Tahsil Jaura holding 17 Bigha of land and a well is also situated on his land. In order to irrigate his agricultural field he required electric connection. The electricity was supplied to him through one transformer but on account of heavy load on the said transformer complainant applied for sanction of separate transformer of 25 K.W. in the name of his son Ramdeen. The electric polls and line was erected a month before the date of incident. it is alleged that the electric D.P., which was to be installed near the well of complainant was not being installed by the authorities of M.P. Electricity Board. It is alleged that the appellant.

(2.) JAGDISH Prasad was neglecting to supply and install the required D.P. and was demanding gratification of Rs. 2,500/ -. The complainant had paid Rs. 1,500/ - to the appellant. After receiving Rs. 1,500/ - he demanded Rs. 1,000/ - more. Complainant then submitted an application in the office of Superintendent Lokayukt. Gwalior. On his application trap was arranged and thereby trap party was sent to Jaura. Before the trap the notes supposed to be given for gratification were pasted within Phenolphthalein powder and were kept in the pocket of complainant Ramgopal. The said Rs. 1,000/ - were in ten currency notes in the denomination of Rs. 100/ - each.

(3.) COUNSEL for appellant submitted that there is no material on record to convict the appellant. Counsel for appellant submitted that there is no appreciation of evidence by the trial Court before convicting the appellant.