MUKTILAL Vs. STATE OF RAJATHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging the judgment & order dtd. 16/12/1986 passed by the learned Special Judge, A.C.D. Cases, Jaipur in Criminal Case No.30/79, whereby appellant was convicted and sentenced for the offence(s) punishable under Ss. 109, 120-B, 161 IPC and Ss. 5(1)(d) read with Sec. 5(2) P.C. Act. The conviction and sentence awarded to the appellants reads as under:- <FRM>JUDGEMENT_205_LAWS(RAJ)11_2022_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Prosecution story in brief is that Subhash Chandra Mittal lodged a written report Ex.P-3 on 25/10/78 to the Additional Superintendent Of Police Anti Corruption Department, Jaipur alleging that Mohanlal SHO, Police Station, Khandela called him at Anand Hotel. When he reached there, he told that he would arrest him if he will not handover the tractor No. RJV 1962. He told the SHO that he had delivered the tractor to Ram Pratap, who resides in village Lunkaransar. SHO took him to the village Lunkaransar, where Ram Pratap told that he had sold the said tractor to Nand Ram. SHO seized the tractor and kept it at his residence and told that to pay Rs.11791.00 to Mukti Lal towards his account and Rs.5500.00 as bribe to him. Appellant Mukti Lal tried to obtain money for himself by exercising the pressure tacties. Trap proceedings were conducted and Mohan lal caught red handed with Rs.5500.00.