AMAR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Sri M Nath, learned senior counsel assisted by Mr. A Bhattacharjee for the appellant and also heard B. Sharma, learned Additional Public Prosecutor for the State of Assam.

(2.) The Trial Court records as requisitioned have been received and have been perused with the assistance of the Learned senior Counsel appearing for the appellant and the learned APP.

(3.) The judgement dtd. 19/6/2014 passed by the Learned Special Judge, Assam in Special Case no 1/2010, holding the appellant guilty of commission of offences under Sec. 7 of the Prevention of Corruption Act, 1988 and sentencing him to undergo rigorous imprisonment of 1(one) year and to pay a fine of Rupees 10,000/- (Rupees ten thousand only), in default to suffer simple imprisonment of two months has been assailed in this Criminal Appeal. The alleged date of commission of the offence was 27/2/2004, on which date the appellant had been apprehended in a "Trap Case' by the officials of the Vigilance and Anti Corruption Police Station Station, Guwahati, (hereinafter referred to as V&AC) when he allegedly accepted a bribe of Rs.1800.00 from the informant in connection with a transport permit of a vehicle owned by the informant.