RAMDAS KHATANA Vs. STATE OF RAJASTHAN THROUGH PP

JUDGEMENT

(1.) Accused-appellant Ramdas Khatana has preferred this appeal to challenge the judgment dated 8.10.2014 passed by the learned Special Judge (Prevention of Corruption Cases) No.1, Jaipur Metropolitan in Cr. Case No.12/2005, whereby the accused- appellant has been convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 ('the Act of 1988') while acquitting him for the offence under Section 13(1)(d) (ii), while extending benefit of doubt. The accused has been sentenced with rigorous imprisonment for one year and a fine of Rs.10,000/- has been imposed upon him. Simple imprisonment for 03 months has been awarded in default of payment of fine.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor for the State.

(3.) Briefly stated, facts giving rise to this appeal are that a written report (Ex.-P/6) was lodged by the complainant Kamod Gurjar before the Additional Superintendent of Police, ACB, Jaipur stating that Mool Chand, Prahalad and 15-20 other persons assaulted on the family members of the complainant whereby grievous injuries were caused to his brother Angad, his wife and daughter by lathal weapons like 'axe'. The complainant filed an FIR on 15.4.2003 at P.S. Manpur. The SHO, PS Manpur - Mr. Indra Raj Singh registered a false FIR against the complainant and his family members after taking bribe from the opposite side. Both the matters were investigated by ASI Ramdas Khatana. When the complainant met the SHO - Mr. Indra Raj Singh, he threatened the complainant for implicating him in the false cross case.