JANARDAN PRASAD CHAURASIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 5(2) and 5(1)(d) of the Prevention of Corruption Act corresponding to Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act and sentenced to RI for one year and a fine of Rs. 1500/- in default of which further four months RI by the Special Judge, Vigilance, Patna in Special Case. No. 25 of 1988 by a judgment dated 31.07.1995.

(2.) THE case of the complainant, Md. Abdul Kalam is that he had applied for a certified copy of order of a certain case where the appellant was copying clerk but he refused to do so and instead demand of bribe of Rs 100/-. A verification was made on 08.04.1978 and on the basis of the same a ferdbeyan report was given on 12.04.1978 and the vigilance case was instituted on 26.06.1978. On the said date the trap team entered into the office of the appellant and recovered a sum of Rs. 50/- from his pocket.