HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed the appeal challenging the judgments & orders dtd. 23/2/1985 and 1/3/1985 passed by Special Judge, ACD Cases, Jaipur in Special Criminal Case No.19/1980, whereby appellant was convicted and sentenced for the offence(s) punishable under Sec. 161 IPC and Sec. 5 (1)(d) read with Sec. 5 (2) Prevention of Corruption Act as follows:- u/s 161 IPC - One year rigorous imprisonment. U/s 5 (1)(d) read with Sec. 5(2) Prevention of Corruption Act - One year rigorous imprisonment and fine of Rs.500.00; in default of payment thereof, to further undergo three months additional simple imprisonment.

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

(3.) Prosecution story, in brief, is that Mohanlal Son of Sanwal Ram Bola submitted a written complaint before the Deputy Superintendent of Police, Anti Corruption Department, Sikar that the appellant-Hari Singh was working in the Office of Collector (Relief), Jhunjhunu and he demanded Rs.20.00 for the work. During trap proceedings, appellant was caught red handed.