RAMA KRISHNA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) Both the appeals having been arisen out of a common judgment, the same were heard together and a common judgment is passed thereon.

(2.) THE Appellants call in question the judgment and order dated 20.6.1995 passed by the Special Judge (Vigilance), Sambalpur in T.R. Case No. 13 of 1988 convicting the accused -Appellant Ramakrushna Sahu for the offence under Section 5(2) read with Section 5(1)(c)/5(1)(d) of the Prevention of Corruption Act, 1947 (hereinafter referred to as 'the P.C. Act') and Sections 409/467 of IPC and sentencing him to undergo R.I. for three years on each count and convicting Appellant Manoranjan Purohit under Section 5(2) read with Section 5(1)(c)/5(1)(d) of the P.C. Act and Sections 409/467/109 of IPC and sentencing him to undergo imprisonment for one year on each count.

(3.) ON these allegations Bipin Bihari Das, Inspector of Police (Vigilance), Sadar Squad, Sambalpur (P.W.5) lodged a written report before the Superintendent of Police (Vigilance), Northern Division, Sambalpur and being directed by him took up investigation of the case. In course of investigation he examined the witnesses, seized the relevant registers and documents from the Co -Operative Society, prepared seizure list under Ext. 7, produced the consolidated report of his investigation and the relevant papers before the Director of Industries, Orissa (P.W.6) for necessary sanction, arrested both the Appellants, released them on bail and after completion of investigation submitted charge sheet under the aforesaid sections against them.