SHEO RAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant is aggrieved by the judgment of conviction and the order of sentence, dated 28.03.2011, passed by learned Special Judge, Vigilance (Trap), Patna, in Special Case No. 43 of 2007/07 of 2007, arising out of Vigilance Police Station Case No. 71 of 2007,whereby and whereunder he has been convicted of the offences punishable under Sections 7 and 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988, and has been sentenced to undergo rigorous imprisonment for one year with a fine of Rs. 5,000/- for the offences punishable under Section 7 of the Prevention of Corruption Act, 1988. For the offences punishable under Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988, he has been sentenced to undergo rigorous imprisonment for one year with a fine of Rs. 5,000/-. In case of default in payment of fine, the appellant has been made to undergo simple imprisonment for a further period of three months each.

(2.) The appellant, at the relevant point of time, was working as a Class-III employee in the Office of the erstwhile Patna Regional Development Authority ( in short PRDA).

(3.) One Arun Kumar Sinha (PW 1) is the complainant, who had made a complaint before the Vigilance Police Station leading to the appellant falling in a trap, laid by the Vigilance Investigation Bureau.