RAVIKANT DEVKANT THAKKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This criminal appeal has been filed under Sec. 374(2) of Cr.P.C. against the judgement dtd. 11/1/2004, passed in Special Case No.7 of 2001 by Special Judge (for S.P.E. Cases), Indore (MP) whereby, the appellant has been convicted under Sec. 7 of The Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act of 1988'), and sentenced to undergo rigorous imprisonment for one year with fine of Rs.5,000.00, with default stipulation.

(3.) In brief, the facts of the case are that in the year 2000, when the appellant was posted as Lower Division Clerk in the office of Naib Tehsildar Betma, he was caught red handed taking a bribe of Rs.2000.00, which he allegedly demanded from the complainant Meharban Singh (PW-2).