MANOHAR NATH Vs. STATE

JUDGEMENT

(1.) Appellant stands convicted by the Court of learned Special Judge Anti Corruption, Srinagar under Section 5(2) of the Prevention of Corruption Act read with Section 161 RPC vide order dated 07.12.1983 whereby the appellant has been sentenced to undergo simple imprisonment for one year in both the offences and sentences have been ordered to run concurrently. Under these circumstances, the present appeal has been preferred.

(2.) The brief facts of the case may be summarized thus:-

(3.) In support of story, prosecution examined PW-Ahad Shah, Ghulam Mohd Chief Librarian, Ghulam Mohd Constable No.1109, Syed Ullah Sub Inspector, Bushan Lal, Sub Inspector, Ghulam Nabi Rather Patwari and Badri Nath Wanchu Investigating Officer.