NARAIN SINGH (DR.) Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been preferred under Section 374(2) of the Code of Criminal Procedure (for short "the Code") against the judgment dated 19.5.2000 passed by Special Judge (under the Prevention of Corruption Act, 1988(for short, "the act")) at Shahdol in Special Case No. 3/97, whereby the appellant has been convicted under Sections 13(1)(d) read with 13 (2) of the Act and sentenced to undergo R.I. for 3 years and to pay a fine of Rs.5,000/- and in default to suffer R.I. for one year.

(2.) It is admitted that during the relevant period i.e. 10th to 12th May, 1997, the appellant was working as Branch Manager in Adivasi Vitta Vikas Nigam, Shahdol (for brevity, 'the Nigam') and, accordingly, was a Public Servant.

(3.) Prosecution case, may be, summed up as under:-