MOHD. DIN Vs. STATE

JUDGEMENT

(1.) HEARD Mr. O.P. Thakur, learned Counsel appearing for the appellant, as well as Mr. J.P.Singh, learned Counsel appearing for the respondent -State, in extenso. I have also perused the evidence assembled on record, on the basis of which impugned order of conviction and sentence has been recorded, meticulously.

(2.) THIS appeal is directed against the judgment and order dated 29.3.1993 propounded by learned Special Judge, Anti -Corruption, Jammu in file No. 31/Challan, whereby the appellant, accused Mohd. Din, Head Constable, was convicted and sentenced to undergo two years' rigorous imprisonment and a fine of Rs. 3,000/ - in proof of offence under Section 5(2) Prevention of Corruption Act, 2006 and further sentenced to suffer two years' rigorous imprisonment and a fine of Rs. 3,000/ - for offence under Section 161 RPC.

(3.) ON a written complaint EXPW -I/D lodged by Imam Din to Vigilance Organization, led to the registration of case under Section 5(2) Prevention of Corruption Act, 2006 read with Section 161 R.P.C. and an investigation ensued. On the conclusion of investigation, the accused was sent up to face the trial for the alleged offences and the learned Special Judge, Anti -Corruption, found him guilty under Section 5(2) P.C. Act and Section 161 R.P.C. and he was sentenced accordingly.