SUNITA BAKSHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This judgment shall dispose of two appeals i.e. Crl. Appeals No. 614-SB of 2007 and 1144-SB of 2009 as both of them have arisen out of a common judgment and order dated 10.3.2007 passed by the learned Court of Special Judge, Chandigarh (for short 'the Trial Court'). However, the facts are being taken from Crl. Appeal No. 614-SB of 2007.

(2.) The present appeal is directed against the judgment and order dated 10.3.2007 passed by the learned Trial Court, whereby the accused/Appellant has been convicted and sentenced to rigorous imprisonment for a period of one year for the offence punishable under Section 7 of Prevention of Corruption Act, 1988 (for short 'the Act') and to pay a fine of Rs. 2500/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months and for the offence under Sections 13(1)(d) read with Section 13(2) of the Act, to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2500/- and in default thereof, to further undergo rigorous imprisonment for a period of three months. Both the sentences were order to run concurrently.

(3.) Brief facts of the case as projected by the prosecution are that on 12.5.2005, Zakir Hussain @ Sonu (hereinafter referred to the complainant) submitted a written complaint to SP/CBI/ACB, Chandigarh alleging that ASI Sunita Bakshi (hereinafter referred to the Appellant) demanded bribe of Rs. 2,000/- from him for making a compromise between him and his-in-laws. The complainant further alleged that his father-in-law Chotte Ram, had made a complaint in Police Station, Manimajra, Chandigarh, against him on the allegation that he (complainant) had beaten him and his daughter Kiran. The Appellant called the complainant on 11.5.2005 and demanded bribe of Rs. 2,000/- for effecting a compromise. The Appellant threatened the complainant on the ground that if the said amount was not paid to her on 12.5.2005 by about 5/5.15 p.m., she would falsely implicate him in a false case and send him to jail on the basis of complaint filed against him by Chotte Lal, his father-in-law.