GOVINDA CHANDRA PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 23.11.2004 passed by the learned Special Judge (Vigilance), Bhubaneswar in T.R. Case No. 36 of 1991 convicting the Appellant under Section 161 of the I.P.C. and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act, 1947 (for short 'the P.C. Act') and sentencing him to undergo R.I. for six months and to pay fine of Rs. 1000/ -, in default to undergo R.I. for one month, on each count.

(2.) The Appellant was working as Medical Officer of Adaspur Primary Health Centre during the period of occurrence. On 21.4.1987 P.W.1 the informant-decoy had admitted his wife in the Health Centre and in the same night she delivered a child.

(3.) The Appellant pleaded not guilty to the charge. He took the stand that cash of Rs. 30/- recovered from him was received by him towards repayment of loan availed by P.W.1.