RATAN LAL BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging the judgment and order dtd. 10/9/1985 passed by learned Special Judge ACD Cases, Jaipur whereby appellant was convicted and sentenced for the offence(s) punishable under Sec. 161 IPC and Ss. 5(1)(d) read with Ss. 5(2) of the Prevention of Corruption Act, 1947 and sentenced as under:- <FRM>JUDGEMENT_147_LAWS(RAJ)5_2023_1.html</FRM>

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

(3.) As per story of the prosecution, Subhash Chand Jain submitted a written report (Ex.P-2) to Additional S.P., ACP Kota alleging there in that his representative Rajendra Sharma telephoned him from Deoli that employees of Commercial Taxes Department, Octroi Post Deoli had stopped his two trucks of fertilizer and the Incharge of said Octroi Post demanded Rs.400.00as bribe. He did not want to pay the bribe, so, trap proceedings were conducted and Rs.400.00 were recovered from the table of the appellant. Chargesheet was filed, cognizance was taken and after hearing the arguments, charges were framed against the appellant for the offence under Sec. 161 IPC and Ss. 5(1) (d) read with Sec. 5(2) of the P.C. Act, 1947.