KASHI RAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the order of conviction dated 7.5.1994 passed by the learned Special Judge for Anti Corruption Cases, Bikaner in Sessions case No. 1/90 convicting the accused appellant under section 7 of Anti Corruption Act, 1988 to one year R.I. and a fine of Rs.1000.00 and in default of payment of fine to further 3 months R.I. and under section 12(1)(d)(ii) of Anti Corruption Act, 1988 to two years R.I. this appeal is preferred on the grounds mentioned in the memo of appeal as also verbally canvassed.

(2.) With the assistance of the learned counsel for the accused appellant and the learned Public Prosecutor. I have scrutinised the record and have reappreciated the evidence on record.

(3.) Learned counsel for the accused contended after the evidence was reappreciated that there is no evidence on record to prove the demand of illegal gratification by the accused as also there is no proof of acceptance of the amount. It was contended by the learned counsel for the accused that the learned trial Judge has not taken into consideration at all the defence as raised by the accused persons.