GOPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Appellant is aggrieved by the judgment of conviction handed down by the trial Court holding him guilty of offence of acceptance of illegal gratification and accordingly sentenced him to undergo five years' rigorous imprisonment as punishment under section 11 of the Prevention of Corruption Act, 1988. A sentence of fine is also imposed with default stipulation.

(2.) Facts giving rise to thisappeal are as under.

(3.) According to prosecution story, at the relevant time appellant was posted and working as Deposition Writer cum stenographer to 2nd Additional Sessions Judge Alirajpur. In the said Court, six persons were arraigned on a murder charge in the S.T. No. 230/90.