SHANKAR LAL Vs. STATE

JUDGEMENT

(1.) Being aggrieved by the order of conviction dated 31-1-1983 passed by the learned Special Judge, Anti Corruption. Bikaner in Sessions Case No. 5/80 conviction the appellant under Section 5(l) (d) read with Section 5(2) to 6 months S.I. and a fine of Rs. 200/- and under Section 161 I.P.C. to 6 months S.I. and in default of payment of fine to further S.I. for one month on the grounds mentioned in the memo of appeal and canvassed before me.

(2.) With the assistance of the learned Counsel for the accused appellant and learned Public Prosecutor. I have scrutinised the evidence on record and reappreciated the evidence on record.

(3.) On reappreciation of the evidence it is found that the prosecution has failed to establish demanded bribe by the - accused. It has also come in the evidence that the accused had shaken hands and there is therefore reasonable explanation of powder marks on his hands.