RAJA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 161 IPC and Section 5(2) and 5(1)(d) of the Prevention of Corruption Act and sentenced to RI for two years and a fine of Rs. 1000/- in default of which further RI for two years and two years respectively by the Special Judge, Vigilance, Patna in Special Case. No. 33 of 1990 by a judgment dated 28.02.1995.

(2.) THE prosecution case is that the appellant who was the Circle Officer, Masrakh in Saran District demanded bribe from P.W. 13, Harikishore Singh for a favourable report with regard to an inquiry pending against the father of the complainant. THE appellant allegedly demanded Rs. 100/- as bribe money. After the complainant made this report before the Vigilance Department the matter was got verified through P.W. 8 a shadow witness. On the fateful day the appellant was caught after he demanded and accepted a sum of Rs. 100/- which was recovered from his possession.