RAMJAS VIJAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused appellant against the judgment of conviction and sentence dated 14.3.1996 passed by the Court of learned Special Judge, Prevention of Corruption Cases, Jaipur (for short Rs.the learned Trial Court') in Special Case No. 14/89, State of Rajasthan Vs. Shri Ramjas, whereby, the accused appellant has been sentenced as under:--

(2.) Brief facts of the case as submitted by the prosecution in nutshell are that complainant Harinarain (PW-2) submitted a typed report (Ex.PII) on 11.1.1988 before the Superintendent of Police, Anti Corruption Department, Rajasthan, Jaipur, which reads as under :--

(3.) On the basis of the aforesaid typed report, a criminal case No. 3/1988 (Ex.P16) dated 16.1.1988 was registered at Pradhan Aarakshi Kendra, Anti Corruption Department, Rajasthan, for the offences under Sections 161 and 120B IPC and Section 5(1) (d)(2) of the Prevention of Corruption Act, 1947 (for short Rs.the Act of 1947').