PRAKASH NARAIN DAR Vs. STATE

JUDGEMENT

(1.) APPELLANT Prakash Narayan, a Sub -Inspector Excise was prosecuted for an offence under Section 161 I.P.C. before the Special Judge Indore who found him guilty and sentenced him to rigorous imprisonment for six months.

(2.) THE appeal is directed against the said order of conviction.

(3.) THE appellant did not dispute the fact that he was given five ten -rupee notes by Nurgulkhan. His defence, which he had disclosed even at the time when the Anti -corruption Deputy Superintendent Police had asked him to produce the money given to him by the decoy was that he was given that money by Nurgulkhan for its being deposited in court in connection with the criminal case against him in pursuance of the courts' order.